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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(q) in The Coal Mines (Special Provisions) Rules, 2014

(q)the nominated authority may take into consideration such recommendations, findings or reports, including that of any committee of the Central Government, and any order issued by the Central Government as it may deem expedient.