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[Cites 0, Cited by 0] [Section 23B(2)] [Section 23B] [Entire Act]

Union of India - Subsection

Section 23B(2)(f) in The Mines And Minerals (Development And Regulation) Act, 1957

(f)the period within which and the authority to which applications for revision of any order passed by any authority be preferred under any rule made under this section and the fees to be paid therefor and powers of such authority for disposing of such applications; and