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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Mines Act, 1952

(3)Persons belonging to two or more shifts shall not be allowed to do work of the same kind above ground at the same time:Provided that, for the purposes of this sub-section, person shall not be deemed to belong to separate shifts by reason only of the fact that they receive their intervals for rest at different times.