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[Cites 0, Cited by 0] [Section 224(2)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(2)(a) in The Coal Mines Regulations, 2011

(a)the manner of extraction or exploitation work proposed to be undertaken and the organisation, agency and any other contractor by which all or the parts of the jobs are proposed to be carried out within such time period as planned or proposed;