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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in The Punjab Motor Transport Workers Rules, 1963

(2)In any case referred to in the second proviso to section 13, an employer shall not require or allow any motor transport worker to work for more than sixteen hours in a day and seventy-two hours in a week with at least eight consecutive hours of rest between the termination of duty and commencement of the next duty.