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

Union of India - Subsection

Section 48(4) in The Mines Act, 1952

(4)For every mine other than a mine which, for any special reason to be recorded, is exempted by the Central Government by general or special order, there shall be kept in the prescribed form and place separate registers showing in respect of each person employed in the mine—
(a)below ground;
(b)above ground in open cast workings; and
(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.