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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in The Kerala Minimum Wages Rules, 1958

(3)The period of work of an adult worker shall be so arranged that inclusive of his intervals for rest under Sub-rule (2), they shall not spread over more than ten and a half hours in any day:Provided that the Inspector may, for reasons to be specified in writing, increase the spread over to twelve hours.