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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(10) in The Coal Mines Regulations, 2017

(10)Every such ventilator or fan shall be in charge of a competent person appointed for the purpose, who shall not be entrusted with any other additional duties which may interfere with his duties as in-charge of ventilator or fan, as the case may be.