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[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(3)(a) in The Coal Mines Regulations, 2011

(a)in the case of a gassy seam of the first or second degree, flame or electric welding or repairing apparatus may be used belowground if permitted by an order in writing of the manager and every such order shall specify the person who shall be in-charge of the apparatus; and it Shall be the duty of such person to bring the apparatus back to the surface when no longer required belowground; and