Section 27(6)(iii) in The Coal Mines Regulations, 2017

[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(6)(iii) in The Coal Mines Regulations, 2017

(iii)the owner, agent or manager, as the case may be, shall forthwith send by registered post, speed post or fax to the Regional Inspector a written notice intimating that such an authorisation has been made, and stating the reason for the authorisation, the qualifications and experience of the person authorised, and the date of the commencement and ending of the authorisation; and

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Union of India - Subsection

Section 27(6)(iii) in The Coal Mines Regulations, 2017