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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(2) in The Bombay Shops and Establishments Act, 1948

(2)No young person shall be required or allowed to work whether as an employee or otherwise in any establishment for more than three hours in any day unless he has had an interval for rest of at least half an hour.