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

Union of India - Subsection

Section 145(8) in The Coal Mines Regulations, 2017

(8)Representative samples referred to in sub-regulation (7) shall be collected in a systematic manner irrespective of the cleaning and treating operations but shall in no case be collected within a period of twenty-four hours of cleaning and treating of any zone, section or part thereof.