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84. Power to alter or rescind orders.- 9[(1)] The Central Government may reverse or modify any order passed under this Act. 1[(2) The Chief Inspector may, for reasons to be recorded in writing, reverse or modify any order passed by him under the Act or under any regulation, rule or bye-law. (3) No order prejudicial to the owner, agent or manager of a mine shall be made under this section unless such owner, agent or manager has been given a reasonable opportunity of making representation.] 1. Subs. by Act 42 of 1983, s. 43, for "presidency magistrate or magistrate of the first class" (w.e.f. 31-5-1984). 2. The words "a Mining Board or" omitted by s. 45, ibid. (w.e.f. 31-5-1984). 3. Ins. by Act 62 of 1959, s. 45 (w.e.f. 16-1-1960). 4. Section 83 renumbered as sub-section (1) thereof by s. 46, ibid. (w.e.f. 16-1-1960). 5. Subs. by Act 42 of 1983, s. 46, for "all or any of the provisions of this Act" (w.e.f. 31-5-1984). 6. Subs. by s. 46, ibid., for "section 45" (w.e.f. 31-5-1984). 7. Ins. by Act 62 of 1959, s. 46 (w.e.f. 16-1-1960). 8. Subs. by Act 42 of 1983, s. 46, for "regulations or rules under this Act" (w.e.f. 31-5-1984). 9. Section 84 renumbered as sub-section (1) thereof by s. 47, ibid. (w.e.f. 31-5-1984).    |
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