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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(4) in The Coal Mines Regulations, 2017

(4)The owner, agent or manager of the mine shall return one copy, within a period not exceeding fifteen days from the date of the entry, to the Chief Inspector or the Inspector who made the entry with remarks thereon showing the action taken to remedy the contravention and the date on which such action was taken.