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 42] [Entire Act] Union of India - Subsection Section 42(d) in The Oil Mines Regulations, 2017 (d)the brakes, linkage and brake flanges of draw-works are examined by a competent person once at least in every twenty four hours and if any defect is found during such examination, the draw-works are not used until such defect is remedied;
