Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] Union of India - Subsection Section 91(3) in The Oil Mines Regulations, 2017 (3)In case the owner, agent or manager of the mine intends to revive an abandoned or discontinued pipeline, he shall develop and sign the integrity assurance plan before such revival.
