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 110] [Entire Act] Union of India - Section Section 51 in The Factories Act, 1948 51. Weekly hours.— No adult worker shall be required or allowed to work in a factory for more than forty-eight hours in any week.
