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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(a) in Bihar Shops & Establishments Act, 1953

(a)no [xxx] [Words 'child or' repealed by Act 25 of 2007.] young person shall be allowed to work as an employee in any establishment to which this Act applies for more than -
(i)[xxx] [Sub-Section (1) of Section 15(a)(1) and Sub-Section (2) repealed by by Act 25 of 2007.]
(ii)seven hours in any day or forty-two hours in any week in the case of a young person;