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 185] [Entire Act] Union of India - Subsection Section 185(2) in The Coal Mines Regulations, 2011 (2)If the wires of any gauge of a flame safety lamp and electric torch or lamp are broken or burnt away, the gauge shall not be reconditioned for further use.
