Central Government Act
Section 86 in The Mines Act, 1952
86. Application of certain provisions of Act 63 of 1948 to mines. The Central Government may, by notification in the Official Gazette, direct that the provisions of Chapters III and IV of the Factories Act, 1948 (63 of 1948 ) shall, subject to such exceptions and restr- ictions as may be specified in the notification, apply to all mines and the precincts thereof.