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 26] [Entire Act] Union of India - Subsection Section 26(1) in The Coal Mines (Special Provisions) Rules, 2014 (1)The Central Government may appoint any person as a designated custodian for any Schedule I coal mine by notification under sub-section (1) section 18 of the Ordinance.
