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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(3) in The Coal Mines Regulations, 2017

(3)The plans and sections prepared adhering to general requirements under these regulations, showing the details of all the boreholes drilled, abandoned or incomplete with details such as diameter, depth and direction of every section of the borehole, extent of water, gas, etc., and any other information, shall be submitted along with the report mentioned under sub-regulation (2).