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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4) in The Orissa Factories (Exemption) Rules, 1983

(4)Adult workers engaged in factories, specified in Column (3) of the Schedule given below, on the work specified in Column (4) of the said Schedule shall be exempted from the provisions of the section specified in Column (5), subject to the conditions, if any, specified in Column (6) of the said Schedule :Provided that no female adult worker shall be required or allowed to work for more than nine hours in any day.