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[Cites 0, Cited by 0] [Section 23B] [Entire Act]

Union of India - Subsection

Section 23B(3) in The Mines And Minerals (Development And Regulation) Act, 1957

(3)Notwithstanding anything contained in section 30, the Central Government shall have no power to revise any order passed by a State Government or any of its authorised officers or any authority under the rules made under sub-sections (1) and (2).]