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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(a) in Coal Mines (Nationalisation) Act, 1973

(a)having in his possession, custody or control any property forming part of the undertaking of any coal mine referred to in the Schedule wrongfully withholds such property from the Central Government or the Government company, or