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 104] [Entire Act] Union of India - Subsection Section 104(6) in The Oil Mines Regulations, 2017 (6)The mobile crane shall be examined by a competent person at such interval and in accordance with such procedure as laid down by the manager or deputy manager and the result of such inspection shall be recorded by the person making the inspection.
