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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(6) in The Coal Mines Regulations, 2017

(6)The owner, agent and manager of every mine shall periodically review the hazards identified and risks assessed, to determine whether further elimination, control and minimisation of risk is possible and consult with the safety committee on review.