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[Cites 0, Cited by 3] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Mines And Minerals (Development And Regulation) Act, 1957

(2)Without prejudice to the generality of the rule-making power vested in the Central Government, no rules made with reference to clause (c) of sub-section (2) of section 16 shall come into force until they have been approved, whether with or without modifications, by each House of Parliament.