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[Cites 0, Cited by 0] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(3) in The Coal Mines Regulations, 2011

(3)The aggregate charge in any shot to be fired in coal shall not exceed such permissible maximum charge, as the Chief Inspector may, by a notification in the Official Gazette, specified for the kind of permitted explosives used.