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 250 in The Coal Mines Regulations, 2011 250. Information about sickness. - Every official or competent person shall, in case of sickness or of absence, give early and sufficient notice thereof to his superior official or the assistant manager or the manager, as the case may be, so that a substitute may be arranged.
