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 69] [Entire Act] Union of India - Subsection Section 69(3) in The Oil Mines Regulations, 2017 (3)For the existing gas fired heaters, there shall be regular monitoring of hydrocarbon gas and record maintained by a competent person authorised in this behalf.
