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[Cites 0, Cited by 6] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Mines Act, 1952

(2)Where a notice given under sub-section (1) relates to an accident causing loss of life, the authority shall make an inquiry into the occurrence within two months of the receipt of the notice and, if the authority is not the Inspector, he shall cause the Inspector to make an inquiry within the said period.