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[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(2)No building worker employed in building or other construction work shall be required or allowed to work continuously for more than five hours unless he had an interval of rest of not less than half an hour.