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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Coal Mines (Special Provisions) Act, 2015

(2)A successful bidder or allottee may also use the coal mine from a particular Schedule I coal mine, in any of its plants or plant of its subsidiary orholding company engaged in same specified end-uses in such manner as may be prescribed.