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 176] [Entire Act] Union of India - Subsection Section 176(4) in The Petroleum Rules, 2002 (4)The route of all underground cables shall be marked by prominent markers. At least two such markers shall be visible from any point on the route of the cable.
