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 232] [Entire Act] Union of India - Subsection Section 232(2) in The Coal Mines Regulations, 2017 (2)Methane monitors shall be placed at every five hundred meters interval along the main pipeline in the return air way or at closer interval if so required by the Regional Inspector.
