Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(2) in The Coal Mines Regulations, 2011

(2)A written work permit shall be obtained by a competent person from the ventilation officer to carry out any cutting or welding operation in the AMM, CMM or CBM district or area which shall be placed under the direct supervision of an assistant manager in-charge of the district.