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

Union of India - Subsection

Section 2A(5) in Payment of Wages (Mines) Rules, 1956

(5)When a mine has been re-opened, the owner, agent or manager of the mine shall forthwith communicate the actual date of re-opening to the Regional Labour Commissioner ] [Inserted by S.O. 1795, dated 30.5.1962.][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983.].