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[Cites 0, Cited by 1] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Mines Act, 1952

(1)No adult employed below ground in a mine shall be allowed to work for more than forty-eight hours in any week or for more than eight hours in any day:Provided that, subject to the previous approval of the Chief Inspector, the daily maximum hours specified in this sub-section may be exceeded in order to facilitate the change of shifts.