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 6] [Entire Act] Union of India - Subsection Section 6(9) in Coal Mines (Taking Over of Management) Act, 1973 (9)The Custodian-General, and every-(i)Additional Custodian-General(ii)Deputy Custodian-General(iii)Custodian, shall hold office during the pleasure of the Central Government.
