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Union of India - Section

Section 8 in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986

8. Weekly holidays

Every adolescent employed in an establishment shall be allowed in each week, a holiday of one whole day, which day shall be specified by the occupier in a notice permanently exhibited in a conspicuous place in the establishment and the day so specified shall not be altered by the occupier more than once in three months.