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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in The Oil Mines Regulations, 2017

(5)Any change, addition or alteration in the names or other particulars of the statement referred to in sub-regulation (1), shall be reported in writing to the Chief Inspector of Mines and the Regional Inspector within fourteen days from the date of such change, addition or alteration.