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[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(4)(d) in The Coal Mines Regulations, 2017

(d)If the Regional Inspector is of the opinion that any rope has become unsafe for use in a shaft before the expiry of the period of three and a half years aforesaid, he may, by an order in writing, prohibit the use of such rope for winding purposes. An appeal against any such order may be preferred to the Chief Inspector.