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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(6)(ii) in The Coal Mines Regulations, 2017

(ii)no such authorisation shall have effect for a period in excess of thirty days, except with the previous consent in writing of the Chief Inspector and subject to such conditions as he may specify therein;