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 190] [Entire Act] Union of India - Subsection Section 190(3) in The Coal Mines Regulations, 2017 (3)The competent person appointed as shot-firer shall not be given any other duty nor any one performing any other duty shall be allowed to perform shot firng.
