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[Cites 0, Cited by 9] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Mines Act, 1952

(1)The Central Government may, by notification in the Official Gazette, appoint such a person as possesses the prescribed qualifications to be Chief Inspector of Mines for all the territories to which this Act extends and such persons as possess the prescribed qualifications to be Inspectors of Mines subordinate to the Chief Inspector.