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[Cites 0, Cited by 0] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2) in The Coal Mines Regulations, 2017

(2)The protective footwear referred to in sub-regulation (1) shall be supplied free of charge, at intervals not exceeding six months, by the owner, agent or manager of a mine, who shall at all times maintain a sufficient stock of protective footwear in order to ensure immediate supply as and when need for the same arises.