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[Cites 0, Cited by 1] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(5) in The Mines Act, 1952

(5)Any such person may apply in writing to the manager of the mine not less than fifteen days before the day on which he wishes his leave to begin, for all leave or any portion thereof then allowable to him under sub-sections (1), (3) and (4):Provided that the number of times in which leave may be taken during anyone calendar year shall not exceed three.