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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 260] [Entire Act] Union of India - Subsection Section 260(2) in The Coal Mines Regulations, 2011 (2)Every appeal under sub-regulation (1) shall be preferred within fifteen days of the receipt of the order by the appellant.
