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 97] [Entire Act] Union of India - Subsection Section 97(8) in The Coal Mines Regulations, 2017 (8)The Chief Inspector may at any time by an order in writing modify or revoke the permission granted under the proviso to sub-regulation (7) as he may think fit in the interest of safety of persons using the same.
