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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(4) in The Oil Mines Regulations, 2017

(4)The examination referred to in sub-regulation (3) shall mean critical scrutiny of machinery and equipment, in or out of service, using suitable techniques, including testing-
(a)to assess its suitability for the purpose for which these are to be used;
(b)to assess its actual condition; and
(c)to determine any remedial measures.