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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(6)(b) in The Mineral Conservation And Development Rules, 1988

(b)The Controller General or the authorised officer may, by an order in writing, require the owner, agent, mining engineer or manager of a mine to submit to him within such time, such plans and sections, or tracings thereof, as he may specify in the order.