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 200] [Entire Act] Union of India - Subsection Section 200(5) in The Coal Mines Regulations, 2011 (5)Where the working, either above or belowgroup offer insufficient protection against flying fragments or missiles, adequate shelter or other protection shall be provided.
