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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Coal Mines Regulations, 2017

(3)The examiners referred to in sub-regulation (2) shall be subject to the orders of the Board in respect of all matters relating to the conduct of the examinations, and shall receive such remuneration as the Board, with the sanction of the Central Government, may fix.