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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(2)Any employee may be required or allowed to work in an establishment for any period in excess of the limit fixed under sub-section (1), on payment of over-time wages, so however that the maximum period of such excess shall be six hours in any week.