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 224] [Entire Act] Union of India - Subsection Section 224(4) in The Coal Mines Regulations, 2011 (4)No extraction plan or project as mentioned in this regulation shall be started or undertaken unless a written order or approval in that respect is obtained from the Chief Inspector.
