Section 52(10)(a) in The Mines Act, 1952

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Union of India - Subsection

Section 52(10)(a) in The Mines Act, 1952

(a)in the case of a person employed below ground in a mine, he has put in attendance for not less than one-half of the total number of days from the date of his employment to the date of his discharge or dismissal or quitting of employment or superannuation or death; and

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Union of India - Subsection

Section 52(10)(a) in The Mines Act, 1952