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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(4) in The Indian Electricity Rules, 1956

(4)The plans specified under the provisions of this rule shall be examined and corrected as often as necessary to keep them reasonably up-to-date. The dates of such examinations shall be entered thereon by the manager or owner of the mine or wells and such plans shall be available to the Inspector, or an Inspector of Mines at any time.