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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Mines Act, 1952

(4)Where it is proposed to make any alteration in the time fixed for the commencement or for the end of work in the mine generally or for any relay or in the rest intervals fixed for persons employed above ground, an amended notice in the prescribed form shall be posted outside the office of the mine not less than seven days before the change is made, and a copy of such notice shall be sent to the Chief Inspector not less than seven days before such change.