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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in The Orissa Motor Transport Workers' Rules, 1966

(3)Where in accordance with the provisions of Sub-rule (1) any motor transport worker works on the said day and has/had a holiday on one of the three days immediately before it, that said day shall, for the purpose of calculating his weekly hours of work, be included in the immediately preceding week.