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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(x) in The M.P. Shops and Establishments Rules, 1959 (x)that no young person works in excess of 5] hours on any day and that he is not required to work before 7.00 a.m. and after 9.00 p.m.
