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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7)(ii) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

(ii)In the case of employment of a "continuous" nature, the time assessed for doing preparatory or complementary work between 15 minutes and less than 45 minutes per day should be treated as half an hour's work and such time between 45 minutes and one hour per day should be treated as one hour's work;