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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(6) in The Coal Mines Regulations, 2017

(6)A competent person shall, once at least in every seven days, inspect the top of all entrances to a mine, all opencast workings and any ground broken by extraction of coal in order to ascertain whether the precautions laid down under the regulation have been complied with, and for the presence of any fire that may have broken out or any indications thereof.