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[Cites 0, Cited by 0] [Section 289(2)] [Section 289] [Entire Act]

State of Tamilnadu - Subsection

Section 289(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)prohibit the working of the factory, workshop or work-place altogether until such directions have been carried out or between the hours of 6 P. M. and 6 A.M. or during any particular time or times between such hours.