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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(6) in The Coal Mines Regulations, 2017

(6)In respect of electrical machinery and plant, the competent person shall be an engineer or electrician holding qualifications as specified in the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010.