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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Coal Mines (Taking Over of Management) Act, 1973

(3)If any error or omission is noticed in the Schedule in relation to the name or address of the owner of a coal mine, the owner of such mine shall, within thirty days from the date on which this Act receives the assent of the President, being such error or omission to the notice of the Central Government.