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[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(3)(b) in The Coal Mines Regulations, 2011

(b)in the case of a gassy seam of third degree a flame or electric welding or repairing apparatus may be used belowground if prior permission in writing has been obtained from the Regional Inspector and subject to such conditions as he may specify therein.