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 79] [Entire Act] Union of India - Subsection Section 79(3) in The Coal Mines Regulations, 2011 (3)No person, other than a winding engineman appointed under sub-regulation (1) shall operate any winding engine:Provided that in an emergency any other competent person may be permitted to operate the winding engine.
