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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(3)(a) in The Mines Act, 1952

(a)in the case of a person employed below ground in a mine, he has put in attendances for not less than one half of the total number of days during the remainder of the calendar year; and