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[Cites 0, Cited by 2] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The Factories Act, 1948

(2)The periods shown in the notice required by sub-section (1) shall be fixed beforehand in accordance with the following provisions of this section, and shall be such that workers working for those periods would not be working in contravention of any of the provisions of sections 51, 52, 54, 55, 56 and 58.