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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(7) in The Coal Mines Regulations, 2011

(7)Representative samples referred to in sub-regulation (6) shall be collected in a systematic manner irrespective of the cleaning and treating operations but shall in no case be collected within 24 hours of cleaning and treating of any zone, section or part thereof.