Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102C] [Entire Act] State of Maharashtra - Subsection Section 102C(1) in Maharashtra Factories Rules, 1963 (1)No worker shall be allowed to work for more than five hours at a stretch and rest interval shall not be less than half an hour.
