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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(3) in The Coal Mines Regulations, 2011

(3)If with respect to any mine or part thereof the Regional Inspector is of the opinion that the ventilation is not adequate, he may, by an order in writing, require the installation and maintenance of such a mechanical ventilator as is capable of producing adequate ventilation in the mine or part.