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 96] [Entire Act] Union of India - Subsection Section 96(6) in The Coal Mines Regulations, 2011 (6)In case the traveling distance from the incline mouth or pit bottom exceeds one kilometer or the traveling is arduous, the owner, agent and manager shall provide suitable man-riding arrangement as approved by the Chief Inspector.
