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[Cites 0, Cited by 0] [Section 111(4)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(4)(a) in The Oil Mines Regulations, 2017

(a)subject it to a hydraulic test at a pressure at least one and a half times of the maximum permissible working pressure and similar test shall be made after every renewal or repair and in any case at intervals of not more than five years or at such shorter intervals as may be required by the Regional Inspector; and