1[The Schedule

[See Section 3a]

(1) Mines.

(2) Inflammable substances or explosives.

(3) Hazardous process.

Explanation.-For the purposes of this Schedule, "hazardous process" has the meaning assigned to it in clause (cb) of the Factories Act, 1948 (63 of 1948)].

1. Subs. b y Act 35 of 2016, s. 22, for the Schedule (w.e.f. 1-9-2016).

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