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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(3) in The Coal Mines Regulations, 2011

(3)In every fiery seam or gassy seam of the second or third degree, arrangements shall be made Once at least every 30 days to ascertain the atmospheric condition behind the stoppings built to seal off the area of old working or such goaf or a fire or spontaneous heating, unless such stoppings are capable of resisting force of an explosion.