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[Cites 0, Cited by 7] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Mines Act, 1952

(4)Subject to the provisions of sub-sections (1), (2) and (3), the owner, agent and manager of every mine shall each be responsible to see that all operations carried on in connection with the mine are conducted in accordance with the provisions of this Act and of the regulations, rules, bye-laws and orders made thereunder.