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 230] [Entire Act] Union of India - Subsection Section 230(8) in The Coal Mines Regulations, 2011 (8)All instruments, apparatuses, tools and tackles used to conduct survey of the borehole and its deviations (trajectory) shall be of a type approved by the Chief Inspector.
