Section 11(2)(vi) in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(vi)that no female migrant workman shall be employed by any contractor to work before 6 a.m. or after 7 p.m :

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