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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(2)(a) in The Coal Mines Regulations, 2017

(a)the manner of extraction or exploitation work proposed to be undertaken and the details of organisation, agency and any other contractor by which all or the parts of the jobs are proposed to be carried out within such time period as planned or proposed;