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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Minimum Wages Rules, 1959

(2)The period of work of an adult worker each day shall be so fixed that no period shall exceed five hours, and that no worker shall work for more than five hours before he has had an interval for rest of at least half an hour.