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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(3) in The Oil Mines Regulations, 2017

(3)The owner, agent or manager of the mine shall, within a period not exceeding fifteen days from the date of receipt of the intimation under sub-regulation (1), intimate to the Regional Inspector the action taken to remedy each of the contraventions and the manner in which such contraventions have been remedied.