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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(1) in The Coal Mines Regulations, 2017

(1)It shall be the duty of a competent person to examine carefully-
(a)once at least in every twenty-four hours, every haulage engine, brake-wheel, rope and other appliance in use; and
(b)once at least in every seven days, every track where the haulage is effected by means of mechanical power or gravity, and every safety contrivance fitted thereon.