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[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(20) in The Coal Mines Regulations, 2011

(20)A written record of every occasion when the apparatus or machine for welding or cutting was used belowground, the circumstances under which it was used, the duration for which it was used, the time the apparatus was taken belowground and removed to the surface, the result of tests for gas with methanometer and signs of heating or fire detected if any, together with the name and designation of persons who supervised the operation shall be maintained in a bound paged book kept for the purpose and the record shall be signed and dated by the officials referred to above and countersigned by the manager.