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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Oil Mines Regulations, 2017

(2)The manager, deputy manager and installation manager of a mine shall ensure that the persons appointed under sub-regulation (1) are competent to perform duties assigned to them:Provided that no person shall be so appointed unless he is paid by the owner or agent and is answerable to the manager.