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 170] [Entire Act] Union of India - Subsection Section 170(2) in The Coal Mines Regulations, 2011 (2)When any person detects the presence of inflammable gas, he shall not brush or waft if out, but shall immediately withdraw from the place and shall inform his superior official about the same.
