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[Cites 0, Cited by 0] [Section 190(5)] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(5)(c) in The Coal Mines Regulations, 2017

(c)the assistance, if any, available to him in the performance of his said duties; and shall not in any case exceed,-
(i)in the case of a gassy seam of second or third degree or a fiery seam, forty, if a single shot exploder is used and eighty, if a multi-shot exploder is used;
(ii)in the case of other seams, fifty, if a single-shot exploder is used and hundred, if a multishot exploder is used;
(iii)in the case of opencast mines, sixty, if a single shot exploder is used or if blasting is done with ordinary detonators and one hundred and twenty, if a multi-shot exploder is used: