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 196] [Entire Act] Union of India - Subsection Section 196(5) in The Coal Mines Regulations, 2017 (5)Where the workings, either above or belowground, offer insufficient protection against flying fragments or missiles, adequate shelters or other protection shall be provided.
