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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in The Coal Mines Regulations, 2011

(3)The Chief Inspector may, on such conditions as he thinks fit to impose, and on payment of the cost of preparing copies as determined by him, supply copies of a plan or section submitted to him under sub-regulation (1) or such, parts thereof as he thinks fit -
(a)to any person having a bonafide interest in the mine, seam or section;
(b)to the owner, agent or manager of an adjacent mine.