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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(3) in The Coal Mines Regulations, 2017

(3)Based on the identified hazards and risks, the owner, agent and manager of every mine shall prepare an auditable document called "Safety Management Plan", that forms part of the overall management and includes organisational structure, planning, activities, responsibilities, practices, procedures, processes and resources for developing, implementing, achieving, reviewing and maintaining a safety and health policy of a company.