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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1)(c) in The Rajasthan Minimum Wages Rules, 1959

(c)in the case of an adolescent, be 9 hours or 4-½ hours as the case may be, according as the adolescent may be certified to work as an adult or child by a registered medical practitioner approved by the State Government.