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 192] [Entire Act] Union of India - Subsection Section 192(7) in The Coal Mines Regulations, 2011 (7)The vehicle used for transport of explosives shall not be overloaded, and in no case shall the explosive cases be piled higher than the sides of its body.
