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[Cites 0, Cited by 0] [Section 25FFF(1)] [Section 25FFF] [Entire Act]

Union of India - Subsection

Section 25FFF(1)(iv) in The Industrial Disputes Act, 1947

(iv)in case where the undertaking is engaged in mining operations, exhaustion of the minerals in the area in which operations are carried on, hall not be deemed to be closed down on account of unavoidable circumstances beyond the control of the employer within the meaning of the proviso to this sub-section.]