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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(b) in The Mines Rules, 1955

(b)Unless otherwise approved by an order in writing of the Chief Inspector or an Inspector and subject to such conditions as may be specified therein, the arrangements for the purpose of clause (a) shall be by means of a proper ambulance van, and, in case such ambulance van is not readily available in spite of proper and timely requisition, it may be by other suitable motor vehicle in which the person can be taken in a supine condition on a stretcher.]