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[Cites 0, Cited by 0] [Section 218] [Entire Act]

Union of India - Subsection

Section 218(3) in The Coal Mines Regulations, 2011

(3)Every competent person shall whilst on duty be provided with and carry an approved flame safety lamp or any other apparatus for determination of inflammable gas as approved by the Chief Inspector and check for presence of inflammable gas in the atmosphere.