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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(4) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(4)When a building worker works in any building or other construction work for more than nine hours on any day or for more than forty-eight hours in any week, he shall, in respect of overtime work, be entitled to wages at double the ordinary rate of wages.