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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Coal Mines (Special Provisions) Rules, 2014

(1)The procedure specified in sub-rule (2) of rule 15 shall apply, mutatis mutandis, with respect to determination of title to movable property by the nominated authority in pursuance of the provisos to sub-section (5) of section 10 of the Ordinance.