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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1) in The Coal Mines Regulations, 2011

(1)No rope, bar, link, chain or other attachment to a cage or other means of conveyance shall be used unless it is of good quality and manufacture, is free from any visible defect and is of adequate calculated strength:Provided that the Chief Inspector may, by an order in writing prohibit the use of any rope or type of ropes where, in his opinion such use is unsafe.