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] [Entire Act] Union of India - Section Section 133 in The Oil Mines Regulations, 2017 133. General safety. - No person shall negligently or willfully do anything likely to endanger life or limb in the mine or negligently or willfully omit to do anything necessary for the safety of the mine or of the persons employed therein.
