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72. Obligation of persons employed in a mine.-

No person employed in a mine shall-

(a) wilfully interfere with or misuse any appliance, convenience or other thing provided in a mine for the purpose of securing the health, safety or welfare of the persons employed therein;

(b) wilfully and without reasonable cause do anything likely to endanger himself or others;

(c) wilfully neglect to make use of any appliance or other thing provided in the mine for the purpose of securing the health or safety of the persons employed therein.









  

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