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[Cites 0, Cited by 3] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in The Factories Act, 1948

(1)No child shall be employed or permitted to work, in any factory—
(a)for more than four and a half hours in any day;
(b)during the night.
Explanation.— For the purpose of this sub-section “night” shall mean a period of at least twelve consecutive hours which shall include the interval between 10 P.M. and 6 A.M.