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Union of India - Section

Section 20 in The Coal Mines Regulations, 2017

20. Fees for grant of Certificates.

(1)Fees to be paid in respect of every application for the grant of a certificate shall be prescribed by the Board, subject to the conditions laid down in bye-laws.
(2)The fee once paid shall not be refundable except where the candidate has died before the examination for grant of a certificate or where fee has been erroneously paid.