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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(2) in The Coal Mines Regulations, 2017

(2)If the operations in respect of which notice is given under sub-regulation (1) are not commenced within sixty days from the expiry of the said notice period of fourteen days, the notice shall be deemed to have lapsed and the provision of the sub-regulation (1) shall apply as if no such notice had been given.