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[Cites 0, Cited by 0] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(2) in The Coal Mines Regulations, 2011

(2)If the methane is proposed to be extracted from an abandoned mine or part thereof, or from a discontinued working of a mine or part thereof or from an existing working of a mine or part thereof, the owner, agent and manager of such mine shall also prepare a standard manner of extraction of methane from such place and submit the same to the chief Inspector for approval.