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[Cites 0, Cited by 1] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1) in The Railways Act, 1989

(1)Subject to the provisions of this section, a railway servant—
(a)whose employment is intensive or continuous shall, for every week commencing on a Sunday, be granted a rest of not less than thirty consecutive hours;
(b)whose employment is essentially intermittent shall, for every week commencing on a Sunday, be granted a rest of not less than twenty-four consecutive hours including a full night.