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[Cites 0, Cited by 0] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(6) in The Coal Mines Regulations, 2011

(6)The ventilation plan and section required to be kept maintained under sub-regulation (1) shall be kept updated in every shift and shall be signed by the ventilation officer and countersigned and dated by the assistant manager in-charge of the CBM or AMM or CMM project or work.