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[Cites 0, Cited by 4] [Section 72C(1)] [Section 72C] [Entire Act]

Union of India - Subsection

Section 72C(1)(c) in The Mines Act, 1952

(c)if such contravention otherwise causes injury or danger to persons employed in the mine or other persons in or about the mine, with imprisonment which may extend to three months, or with fine which may extend to one thousand rupees, or with both: