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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in The M.P. Shops and Establishments Rules, 1959

(1)For purpose of clause (c) of the Explanation to Section 55 of the Act, the expression "limit of hours of work" in the case of employees in any other establishment shall mean nine hours on any day and 48 hours in any week.