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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(3) in Telangana Mining Settlements Act, 1956

(3)Authorisation under sub-section (1) to accept composition for alleged offences may be given by the Board either generally in regard to all offences under this Act and the rules and bye-laws made thereunder or particularly in regard only to specified offences or a specified class of offences, and may, at any time be withdrawn by the Board.