AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

1[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.]



Mines Act, 1952 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys