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 86] [Entire Act] State of Uttar Pradesh - Subsection Section 86(ii) in The U.P. Factories Rules, 1950 (ii)No such workers shall be employed for more than fourteen consecutive days without a holiday of twenty-four consecutive hours.
