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[Cites 0, Cited by 2] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(4) in The Mines Act, 1952

(4)No regulation or rule shall be made unless the draft thereof has been referred to the Committee constituted under sub-section (1) of section 12 and unless that Committee has had a reasonable opportunity of reporting as to the expediency of making the same and as to the suitability of its provisions.