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Union of India - Section

Section 51 in The Mines Rules, 1955

51. [ Termination of employment [ Substituted by G.S.R. 1886, dated 14.12.1965.]

.-When the employment of a person in a mine is terminated, whether by way of dismissal, discharge or otherwise, or where such person leaves the employment, the date of such termination or leaving shall be entered against his name in the register maintained in Form B.]