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[Cites 0, Cited by 0] [Section 237(1)] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(1)(b) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(b)no building worker employed in building and other construction work shall be required or allowed to work for more than fourteen consecutive days unless a rest of twenty-four hours is given for rest to such worker.