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 82] [Entire Act] Union of India - Subsection Section 82(4) in The Oil Mines Regulations, 2017 (4)The details of all new pipeline laid and any significant alteration in the existing pipelines made during the year in mine shall be maintained and a copy of it shall be forwarded to the Regional Inspector along with annual return.
