Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96B] [Entire Act] State of Uttar Pradesh - Subsection Section 96B(i) in The U.P. Factories Rules, 1950 (i)Total hours of work shall not exceed 10 and the total hours of overtime work shall not exceed 50 in any one quarter, the total spread over being limited 12 hours inclusive of rest interval in any one day.
