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[Cites 0, Cited by 6] [Section 72C(1)] [Section 72C] [Entire Act]

Union of India - Subsection

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

(b)if such contravention results in serious bodily injury, with imprisonment which may extend to one year, or with fine which may extend to three thousand rupees, or with both; or