Section 48(4)(c) in The Mines Act, 1952

[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

(c)above ground in other cases—

(i)the name of the employee;

(ii)the class or kind of his employment;

(iii)where work is carried on by a system of relays, the shift to which he belongs and the hours of the shift.

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