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[Cites 0, Cited by 1] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Mines Act, 1952

(2)The date to be specified in accordance with clause (3) of section 23 of the General Clauses Act, 1897 (10 of 1897), as that after which a draft of regulations or rules proposed to be made will be taken under consideration, shall not be less than three months from the date on which the draft of the proposed regulations or rules is published for general information.