Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 79] [Entire Act] Union of India - Subsection Section 79(iii) in The Mines Act, 1952 (iii)in any case where a court of inquiry has been appointed by the Central Government under section 24, within one year after the date of the publication of the report referred to in sub-section (4) of that section, whichever is later.
