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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(5) in The U.P. Factories Rules, 1950

(5)[ The exact period of the intended overtime work and the date and the time of commencement shall be entered in overtime slips, in duplicate, a copy of which signed by the Manager or by a person duly authorised by him, shall be given to the worker employed on such overtime before the commencement of the same. Time of completion of overtime work shall also be entered in the said slips by the Manager or his nominee immediately after the overtime work ends.] [Inserted by Notification No. 5212 (SM) XXXVI (A)-1089 (SM)-58, dated November 15, 1960, published in U.P. Gazette, Part I-A, dated November 19, 1960.]Notice of period for work for adults[Section 61(8)]