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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in The Coking Coal Mines (Emergency Provisions) Act, 1971

(b)the constitution of a Board of Management, by whatever name called, for advising the Custodian-General in the management of the coking coal mines;