Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(2) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995 (2)The period of work on each day shall be so fixed that a child shall not work for more than three hours before interval of rest for at least an hour.
