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 257] [Entire Act] Union of India - Subsection Section 257(3) in The Coal Mines Regulations, 2011 (3)On receiving information of any emergency, the owner, agent and manager and in his absence the principal official present at the surface shall immediately put emergency action plan in operation.
