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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 32 in The Mines Act, 1952

32. Night shift.—

Where a person employed in a mine works on a shift which extends beyond midnight—
(a)for the purposes of sections 28 and 29, a weekly day of rest shall mean in his case a period of twenty-four consecutive hours beginning when his shift ends;
(b)the following day for him shall be deemed to be the period of twenty-four hours beginning when such shift ends, and the hours he has worked after midnight shall be counted in the previous day.