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] [Section 60] [Entire Act] Union of India - Subsection Section 60(3) in The Oil Mines Regulations, 2017 (3)No drill pipe shall be pulled out when petroleum or natural gas has been recovered during a drill stem test, unless the well is properly killed and there is no possibility of petroleum or natural gas being present in the drill pipe.
