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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(v) in The Coal Mines (Special Provisions) Rules, 2014

(v)for the purposes of sub-clauses (i) and (ii), the total project cost and expenditure incurred shall be determined on the basis of a certificate issued by the relevant company, duly certified by the statutory auditors and/ or secured creditors, if any, of the relevant company.