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 0] [Section 24] [Entire Act] State of Bihar - Subsection Section 24(5A) in The Bihar Minimum Wages Rules, 1951 (5A)[ No child shall be employed or permitted to work for more than 4 hours on any day; and] [Substituted by G.S.R. 110 dated 24.7.1967.]
