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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Motor Transport Workers Act, 1961

(2)Where an adult motor transport worker works for more than eight hours in any day in any case referred to in the second proviso to section 13, he shall be entitled to wages in respect of the overtime work at such rates as may be prescribed.