Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in THE COAL GRADING BOARD ACT, 1925 (3)The Chief Mining Engineer to the Railway Board [The words ?or, after the establishment of the Federal Railway Authority, to that Authority?, inserted by the A.O. 1937, repealed by the A.O. 1948.][* * *] shall be ex-officio President of the Board.
