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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in The Oil Mines Regulations, 2017

(a)When a change occurs in the name or ownership of a mine or in the address of the owner, the owner, agent or manager of the mine shall, within fourteen days from the date of the change, give to the Chief Inspector of Mines and the Regional Inspector a notice in the Form and method specified by the Chief Inspector of Mines for the purpose: