Section 61(2)(ii) in The Mines Act, 1952

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(ii) in The Mines Act, 1952

(ii)propose such amendments in any draft submitted to him by the owner, agent or manager as will, in his opinion, render it sufficient, and shall send such draft bye-laws or draft amendments to the owner, agent or manager as the case may be, for consideration.

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Union of India - Subsection

Section 61(2)(ii) in The Mines Act, 1952