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

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

Union of India - Subsection

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

(d)Every objection shall be in writing and shall state—

(i)the specific grounds of objections, and

(ii)the omissions, additions or modifications asked for.