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Citedby 2 docs
Mohan Lal Goenka And Another vs The State Of West Bengal on 18 April, 1961
Mohan Lal Goenka And Anr. vs The State on 12 July, 1956

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[Section 58] [Complete Act]
Central Government Act
Section 58(d) in The Mines Act, 1952
(d) for requiring the maintenance in mines wherein any women are employed or were employed on any day of the preceding twelve months of suitable rooms to be reserved for the use of children under the age of six years belonging to such women, and for prescribing either generally or with particular reference to the number of women employed in the mine, the number and standards of such rooms, and the nature and extent of the amenities to be provided and the supervision to be exercised therein;