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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2) in The Oil Mines Regulations, 2017

(2)No welder shall undertake any welding or cutting work in any classified hazardous area unless a written permit, called "hot work permit" in the form and method specified by the Chief Inspector of Mines is issued to the supervisor of the welder by the manager, deputy manager or installation manager and copies of every such hot work permit is maintained and kept available at the installation.