Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Meghalaya - Subsection Section 5(2) in Meghalaya Shops and Establishment Act, 2003 (2)No employee shall be required or permitted to work for more than four hours or any day, unless he has been allowed an interval for rest at least one hour:
