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 136] [Entire Act] Union of India - Subsection Section 136(5) in The Oil Mines Regulations, 2017 (5)The owner, agent or manager of the mine, shall as soon as possible, intimate to the Chief Inspector of Mines or the Inspector who made the inspection, details of action taken to remedy the contraventions, intimated under sub-regulation(1).
