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] [Entire Act] Union of India - Section Section 16 in The Coal Mines Regulations, 2011 (16)"deep-hole drilling and blasting" means drill holes made more than three metres in depth and used for blasting in an openeast mining operation;
