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 133] [Entire Act] Union of India - Subsection Section 133(3) in The Coal Mines Regulations, 2011 (3)Any compliant as to the size of the mine or district or any additional duties referred to under sub-regulation (2) shall be referred to the Chief Inspector for decision.
