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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 8 in The Child Labour (Prohibition and Regulation) Act, 1986

8. Weekly holidays.—

Every child employed in an establishment shall be allowed in each week, a holiday of one whole day, which day shall be specified by the occupier in a notice permanently exhibited in a conspicuous place in the establishment and the day so specified shall not be altered by the occupier more than once in three months.