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[Cites 0, Cited by 0] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1) in The Coal Mines Regulations, 2011

(1)Where any mine or part thereof is so situated that there is any danger of inrush of surface water into the mine or part, adequate protection against such inrush shall be provided and maintained and whether such protection is adequate or not shall be determined by the Chief Inspector whose decision shall be final.