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[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(2) in The Coal Mines Regulations, 2017

(2)If the Regional Inspector so requires by an order in writing in respect of any mine having workings belowground, determination shall, once at least in every thirty days, be made of temperature, humidity and such other environmental conditions at such points as the Regional Inspector may specify in the order.