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 20] [Entire Act] Union of India - Subsection Section 20(iii) in The Mines Rescue Rules, 1985 (iii)he is certified by a qualified medical practitioner, as may be designated by the Manager after examination in accordance with Schedule VI, to be free from any organic disease or weakness and to be fit for undertaking rescue work; and
