Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(1) in The Coal Mines Regulations, 2017

(1)On or before 1st day of February in every year, the owner, agent or manager shall submit to the Chief Inspector and the Regional Inspector annual returns in respect of the preceding year in the Form and method as may be specified by the Chief Inspector for the purpose.