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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in Coal Mines (Nationalisation) Act, 1973

(g)"managing contractor" means the person, or body of persons, who, with the previous consent, in writing, of the State Government, has entered into an arrangement, contract or understanding, with the owner of a coal mine under which the operations of the coal mine are substantially controlled by such person or body of persons;