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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Plantations Labour Act, 1951

(1)The State Government may by rules made in this behalf-
(a)provide for a day of rest in every period of seven days which shall be allowed to all workers;
(b)[ provide for the conditions subject to which, and the circumstances in which, an adult worker may be required or allowed to work overtime.]