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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(7) in The Coal Mines Regulations, 2017

(7)No person shall be employed to lift, carry or move a load so heavy as is likely to cause bodily injury or injury to health of that person and in case of any doubt as to whether risk of bodily injury or injury to health is involved, it shall be referred to the Chief Inspector for decision.