Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(c) in The Coal Mines (Special Provisions) Rules, 2014

(c)upon receipt of the aforementioned claims, the nominated authority shall arrange the claims in the order of priority specified in sub-rule (1) rule 15 and examine the same in accordance with such order of priorities;