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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(1)(a) in The Coal Mines Regulations, 2011

(a)The determination shall be made by a competent person either by means of an apparatus of a type approved for the purpose by the Chief Inspector, or by analysis of samples of air: