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Citedby 2 docs
Bera Colliery Company Pvt. Ltd. ... vs Union Of India (Uoi) And Anr. on 30 April, 2003
Abdul Rauf vs Banarsi Lal on 13 June, 1932

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[Section 19] [Complete Act]
Central Government Act
Section 19(2) in The Mines Act, 1952
(2) All such points shall be legibly marked DRINKING WATER' in a language understood by a majority of the persons employed in the mine and no such point shall be situated within 2[ six meters] of any washing place urinal latrine unless a shorter distance is approved in writing by the Chief Inspector.