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[Cites 0, Cited by 0] [Section 254] [Entire Act]

Union of India - Subsection

Section 254(1) in The Coal Mines Regulations, 2011

(1)If any person required to make any report is unable to write, the competent person so authorised by the manager shall write the report on his behalf and in his presence, and he shall attach his thumb mark to it or sign on it after the report is read over to him by the competent person.