Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198] [Entire Act] Union of India - Subsection Section 198(e) in The Coal Mines Regulations, 2011 (e)notwithstanding anything contained in clause (b) of sub-regulation (2) of Regulation 194, the firing of deep-holes shall be done by a person holding a manager's or an overman's Certificate;
