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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2) in The Coal Mines Regulations, 2011

(2)If the Regional Inspector is of the opinion that any plan or section prepared, kept or submitted under this regulation is inaccurate, he may, by an order in writing, require a fresh survey made and a new plan or section prepared within such time as he may specify therein.