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 247] [Entire Act] Union of India - Subsection Section 247(3) in The Coal Mines Regulations, 2011 (3)If any dispute arises as to the life of any protective equipment, it shall be referred to the Chief Inspector for decision.
