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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Coal Mines Regulations, 2017

(2)The Chief Inspector may, by an order in writing and subject to such conditions as he may specify therein, permit the employment belowground of restricted number of persons even in a case where places in the working of the mine do not contain two means of egress from each working place.