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 129] [Entire Act] Union of India - Subsection Section 129(4) in The Coal Mines Regulations, 2011 (4)The plan referred under sub-regulation (3), shall be reviewed and approved with or without any necessary amendment by the Regional Inspector before implementation.
