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East India Coal Company Limited vs East Bulliaree Kendwadih ... on 3 March, 1987

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[Section 23] [Complete Act]
Central Government Act
Section 23(4) in The Mines Act, 1952
(4) A copy of the entries in the register referred to in sub- section (3) shall be sent by the owner, agent, or manager of the mine, 1[ on or before the 20th day of January in the year following that to which the entries relate], to the Chief Inspector.