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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2) in The Bihar Motor Transport Workers Rules, 1962

(2)In any case referred to in the second proviso to Section 13, an employer shall not require or allow any motor transport worker to work for more than 16 hours in a day and 72 hours in a week with at least 8 consecutive hours of rest between the termination of duty and commencement of the next duty.