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 192] [Entire Act] Union of India - Subsection Section 192(9) in The Coal Mines Regulations, 2011 (9)No person other than the driver and his helper, not below 18 years of age, shall ride on a mechanically propelled vehicle used for the transport of explosives.
