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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(1) in The Coal Mines Regulations, 2011

(1)No person shall be appointed as a winding engineman unless he holds an Engine Driver's Certificate:Provided that this sub-regulation shall not apply to the driver of an electrical winding engine upto 30 HP or of a steam or compressed air winding engine which has cylinders not exceeding 18 centimetres in diameter and which is not used for raising or lowering of persons.