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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(5) in The Coal Mines Regulations, 2017

(5)A record of all such boreholes giving details as mentioned in this regulation shall be maintained in a bound paged book kept for the purpose, duly signed and dated by the driller or drilling engineer, assistant manager and countersigned and dated by the manager.