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Union of India - Section

Section 256 in The Coal Mines Regulations, 2017

256. Plans, sections and records.

- Where special conditions exist, the Chief Inspector may permit preparation and maintenance of plans, sections and records required to be maintained under the provisions of these regulations, subject to the conditions as he may specify, in electronic form within the limits of error of survey and plotting, as specified under sub-regulation (3) of regulation 64.