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 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Coal Mines (Special Provisions) Rules, 2014 (2)The Central Government may make such budgetary allocation as it may deem fit, for discharge of functions by the nominated authority and the office of the nominated authority.
