Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Coal Mines (Special Provisions) Rules, 2014

(h)"nominated authority" means a person appointed as a nominated authority by the Central Government under section 6 of the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);