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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Oil Mines Regulations, 2017

(1)The competent person appointed or authorised under sub-regulation (1) of regulation 20 shall be responsible, under these regulations or orders made thereunder, for handling, transport and use of explosives in the mine in accordance with the Oil Industry Safety Directorate Standard, that is, OISD-STD-191 or its revised version.