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 192] [Entire Act] Union of India - Subsection Section 192(3) in The Coal Mines Regulations, 2011 (3)The explosives shall be transported to the site of blasting not more than 30 minute before the commencement of charging of the holes.
