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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(3) in The Kerala Minimum Wages Rules, 1958

(3)The period of work of an adult worker shall be so arranged that inclusive of this intervals for rest under Sub-rule (2) they shall not spread over more than twelve hours including the time spent in waiting for work on any day.