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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(1) in The Coal Mines Regulations, 2017

(1)In any fiery seam or gassy seam of the second or third degree or where the Regional Inspector may require by an order in writing, all unused working which have not been sealed off, shall, once at least in every seven days be inspected by a competent person for the presence of inflammable or noxious gas.