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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3) in The Mines Rules, 1955

(3)In the event of a person being discharged or dismissed such number of compensatory days as are due to him, shall not be reckoned as part of any period of notice to which he is entitled under any rule, award, agreement or contract of service, and he shall be allowed all such days of compensatory rest before the date of his discharge or dismissal.