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[Cites 0, Cited by 0] [Section 259] [Entire Act]

Union of India - Subsection

Section 259(1) in The Coal Mines Regulations, 2017

(1)An appeal against any order made by the Chief Inspector under any of these regulations or against any order passed under regulation 258 shall lie, within twenty days of the receipt of the order by the aggrieved person, to the Committee constituted under section 12 of the Act.