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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Coal Mines (Special Provisions) Act, 2015

(2)The quantum of compensation for the mine infrastructure in relation to Schedule I coal mines shall be determined as per the written down value reflected in the statutorily audited balance sheet of the previous financial year in accordance with such rules and in such manner as may be prescribed.