Report No. 62
2.36. Section 2(3)-Power to notify their occupations.-
Section 2(3) reads thus:
"(3) The State Government, after giving, by notification in the Official Gazette, not less than three months notice of its intention so to do, may, by a like notification, add to Schedule II any class of persons employed in any occupation which it is satisfied is a hazardous occupation, and the provisions of this Act shall thereupon apply within the State to such classes of persons:
Provided that in making such addition the State Government may direct that the provisions of this Act shall apply to such classes of persons in respect of specified injuries only."
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