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[Cites 0, Cited by 2] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(q) in The Mines And Minerals (Development And Regulation) Act, 1957

(q)the authority to which, the period within which, the form and the manner in which applications for revision of any order passed by any authority under this Act and the rules made thereunder may be made, the fee to be paid and the documents which should accompany such applications.]