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 24] [Entire Act] State of Kerala - Subsection Section 24(1) in The Kerala Minimum Wages Rules, 1958 (1)The number of hours which shall constitute a normal working day shall be(a)in the case of an adult, 9 hours.(b)in the case of a child, 4½ hours.
