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 205] [Entire Act] Union of India - Subsection Section 205(5) in The Coal Mines Regulations, 2011 (5)No delay-action detonator shall be used, except with the previous permission in writing of the Chief Inspector and subject to such condition as he may specify therein.
