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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4)(a) in The Mines Act, 1952

(a)When such draft bye-laws have been agreed to by the owner, agent or manager and the Chief Inspector or Inspector, or, when they are unable to agree, have been settled by the Committee constituted under sub-section (1) of section 12 a copy of the draft bye-laws shall be sent by the Chief Inspector or Inspector to the Central Government for approval.