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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Odisha - Subsection

Section 232(4) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(4)When a building worker works in any building or other construction work for more than nine hours on any day or for more than forty eight hours in any week, he shall, in respect of overtime work, be entitled to wages at double the ordinary rate of wages.