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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5) in The Coal Mines Regulations, 2011

(5)A permanent bench-mark shall be established on the surface, and all levels taken above and belowground shall be referred to a plane in relation to such bench-mark and particulars of the bench-mark, together with its height above Mean Sea Level, shall be shown on the plans required to be maintained under these regulations.