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 260] [Entire Act] Union of India - Subsection Section 260(1) in The Coal Mines Regulations, 2011 (1)An appeal shall lie against an order made by the Regional Inspector under any of these regulations, to the Chief Inspector who may confirm, modify or cancel the order.
