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[Cites 0, Cited by 2] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3) in The Mines Act, 1952

(3)No person shall be employed in a mine until the particulars required by sub-section (1) have been recorded in the register in respect of such person and no person shall be employed except during the periods of work shown in respect of him in the register.