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 196] [Entire Act] Union of India - Subsection Section 196(1) in The Coal Mines Regulations, 2011 (1)No drill shall be used for drilling a shothole unless it allows a clearance of at least 0.3 centimetre over the diameter of the cartridge of explosive, which it is intended to use.
