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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(3) in The Coal Mines Regulations, 2011

(3)Where in any place in a mine, inflammable or noxious gas is detected all persons shall be withdrawn from the place, and the place shall be immediately fenced off so as to prevent persons inadvertently entering the same and the competent person in charge shall, without delay, take steps to remove the gas by improving the ventilation.