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State of Karnataka - Section

Section 7 in Karnataka Shops and Commercial Establishments Act, 1961

7. Daily and weekly hours.

(1)No employee in any establishment shall be required or allowed to work for more than nine hours on any day and forty-eight hours in any week:Provided that the total number of hours of work including overtime shall not exceed ten hours in any day except on days of stock-taking and preparation of accounts:Provided further that the total number of overtime hours worked by an employee does not exceed fifty in a period of three continuous months.
(2)No young person [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] shall be allowed to work in any establishment for more than five hours in a day.