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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(c) in The Coal Mines Regulations, 2017

(c)the contract specify safety and health requirements as well as sanctions and penalties in case of non-compliance and such contract shall include the right for mine officials to stop the work whenever a risk of serious injury is apparent and to suspend operations until the necessary remedies have been put in place.