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

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Union of India - Subsection

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

(b)in any other case, he has put in attendance for not less than two-thirds 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,

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Union of India - Subsection

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