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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(3) in The Coal Mines Regulations, 2011

(3)A copy of the application for permission under sub-regulation (1), shall also be sent in the case of a railway, to the railway administration concerned; and in the case of any public works as aforesaid, to such authority as the Central Government may by general or special order direct.