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Union of India - Section

Section 19 in The Mines Rules, 1955

19. Appearance at hearings

.-Any appearance required to be made by a party before the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).], except for purposes of being examined as a witness, may be made either in person or by his agent duly authorised in writing, or by a legal practitioner on his behalf.