Section 2(a) in Payment of Wages (Mines) Rules, 1956
(a)"Act" means the Payment of Wages Act, 1936 (4 of 1936);(aa)[ "agent" means an agent as defined in clause (c) of section 2 of the Mines Act, 1952 (35 of 1952);] [ Inserted by S.O. 794, dated 24.2.1964.]
