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[Cites 0, Cited by 2] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Factories Act, 1948

(2)The State Government or, subject to the control of the State Government, the Chief Inspector, may, by written order and for the reasons specified therein, exempt any factory from the provisions of sub-section (1) so however that the total number of hours worked by a worker without an interval does not exceed six.