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 2] [Entire Act] Union of India - Subsection Section 2(i) in The Mines Rules, 1955 (i)[ "officer-in-charge canteen" means the person (other than the manager) whom the owner or agent may appoint for securing compliance with the provisions in respect of canteens;] [ Inserted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]
