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 131] [Entire Act] Union of India - Subsection Section 131(3) in The Oil Mines Regulations, 2017 (3)A copy of the safety management plan referred to in sub-regulation (2) shall be submitted to Chief Inspector of Mines and Regional Inspector of mines within one hundred and eighty days from the date of coming into force of these regulations.
