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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(5) in The Coal Mines Regulations, 2011

(5)No person shall be re-admitted into the place where the gas was detected until a competent person has examined the place and has reported that the place is free from gas and every such examination shall be made with an approved flame safety lamp and, in the case of noxious gas, also with other means of detecting carbon monoxide gas approved by the Chief Inspector.