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 206] [Entire Act] Union of India - Subsection Section 206(5) in The Coal Mines Regulations, 2011 (5)The charging and firing of the holes in any one round shall be completed expeditiously and in any case within two hours.
