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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Mines Act, 1952

(3)The district magistrate may exercise the powers and perform the duties of an Inspector subject to the general or special orders1 of the Central Government:Provided that nothing in this sub-section shall be deemed to empower a district magistrate to exercise of the powers conferred by section 22 or section 22A or section 61.