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[Cites 0, Cited by 0] [Section 10(14)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(14)(b) in The Merchant Shipping (Maritime Labour) Rules, 2016

(b)the ten hours of rest in a twenty four hour period provided during the relaxation may be divided into no more than three periods, one of which shall be at least six hours in length, and the said periods shall not be less than one hour in length;