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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(f) in Coal Blocks Allocation Rules, 2017

(f)The Central Government may also specify the maximum number of coal blocks or amount of coal reserves or both that may be allocated to a company or corporation or its subsidiary or parent company or associate companies or group companies or its affiliate.