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[Cites 0, Cited by 2] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(1) in The Delhi Shops and Establishments Act, 1954

(1)The period of work of an adult employee in an establishment each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he had an interval for rest and meals of at least half an hour.