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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Goa - Subsection

Section 239(4) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(4)When a building worker works in any building or other construction work for more than nine hours on any day or for more than forty eight hours in any week, he shall, in respect of the overtime work, be entitled to wages at double the ordinary rate of wages.