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 187] [Entire Act] Union of India - Subsection Section 187(2) in The Coal Mines Regulations, 2011 (2)No explosive, other than a fuse, a detonator, site mixed slurry or emulsion shall be issued for use in mine, or taken into or used in any part of a mine, unless it is in the form of a cartridge.
