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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Coal Blocks Allocation Rules, 2017

(2)The Central Government may constitute one or more committees consisting of members from the Ministry of Coal, other ministries or departments in the Government of India and such experts as may be deemed expedient for making recommendations to the Central Government for the purposes of sub-rule (1) of rule 3.