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 242] [Entire Act] Union of India - Subsection Section 242(3) in The Coal Mines Regulations, 2011 (3)Any fence, gate or barricade may be temporarily removed for the purpose of repairs or other operations, if adequate precautions are taken.
