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 194] [Entire Act] Union of India - Subsection Section 194(3) in The Coal Mines Regulations, 2011 (3)The competent person appointed as shotfirer shall not be given any other duty nor any one performing any other duty shall be allowed to perform shotfiring.
