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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2)(i) in The Railways Act, 1989

(i)any locomotive or traffic running staff shall be granted, each month, a rest of at least four periods of not less than thirty consecutive hours each or at least five periods of not less than twenty-two consecutive hours each, including a full night;