Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1) in The Coal Mines Regulations, 2011

(1)Every place in a mine, whether belowground or in manual opencast working including travelling roadways and landings, where work is carried on or where persons are stationed or required to pass shall be placed under the charge of a sirdar or other competent person.