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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7)(v) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005

(v)Total hours for preparatory or complementary work or both shall be so fixed to ensure that the overall duty hours do not exceed the limits prescribed for respective classification in section 132.