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 47] [Entire Act] Union of India - Subsection Section 47(4) in The Oil Mines Regulations, 2017 (4)The rigging equipment and crane shall be inspected by a competent person at such interval and in accordance with the procedure as laid down by the manager or installation manager of the mine and he shall record the results of the inspection.
