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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(3) in The Coal Mines Regulations, 2011

(3)If any dispute arises as to whether stone dust barriers or other alternative precautionary measures are required to be provided in any part of a gassy seam of the first degree, under sub-regulation (1), the question shall be referred to the Chief Inspector who shall decide the same.