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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(v) in The Coal Mines (Special Provisions) Act, 2015

(v)"specified end-use" means any of the following end-uses and the expression ―specified end-user" shall with its grammatical variations be construed accordingly,—
(i)production of iron and steel;
(ii)generation of power including the generation of power for captive use;
(iii)washing of coal obtained from a mine;
(iv)cement;
(v)such other end-use as the Central Government may, by notification, specify;