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 231] [Entire Act] Union of India - Subsection Section 231(1) in The Coal Mines Regulations, 2017 (1)The main gas pipelines shall be sectionalised so that in the event of rupture in the pipeline, the methane gas in the general body of the air gets diluted within the permissible limit.
