Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] Union of India - Subsection Section 166(5) in The Coal Mines Regulations, 2017 (5)No person shall be re-admitted into the place where the gas was detected until a competent person has examined the place and has reported that the place is free from gas.
