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] [Section 103] [Entire Act]

State of Kerala - Subsection

Section 103(1) in Kerala Factories Rules, 1957

(1)Except in the case of workers engaged in any work which for technical reasons must be carried on continuously throughout the day, the compensatory holidays to be allowed under subsection(1) of Section 52 of the Act shall be so spaced that not more than two holidays are given in one week.