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] [Entire Act] Union of India - Section Section 25 in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 25. Prohibition of employment of women or young persons during certain hours .-No woman or young person shall be required or allowed to work in any industrial premises except between 6 a.m. and 7 p.m.
