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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(b) in Bihar Shops & Establishments Act, 1953

(b)no [xxx] [Words 'child or' repealed by Act 25 of 2007.] young person shall be required or allowed to work in such establishment for more than four hours continuously in any day unless he has an interval for rest and meals of at least one hour.