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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(a) in The Coking Coal Mines (Emergency Provisions) Act, 1971

(a)the manner in which the coking coal mines will be managed by the Custodians, under the control and supervision of the Custodian-General;