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 216] [Entire Act] Union of India - Subsection Section 216(3) in The Coal Mines Regulations, 2011 (3)It shall be the duty of the engineer in charge, the supervisory officials and other authoriSed persons to keep all guarding properly maintained in good condition and in the correct position.
