Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 3 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994

3. Working hours.

- The number of hours of work which shall constitute a normal working day as required under Sub-section (1) of Section 7 of the Act shall be four and a half hours with one hour rest after first three hours of work.