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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(6) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(6)Lighting. - Proper lighting facilities are required in every establishment where children are permitted to work under the Act. The intensity of illumination should not be less than foot candle in general and of three feet candle at the work place.