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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4) in The Orissa Factories (Exemption) Rules, 1996

(4)Adult workers engaged in factories specified under column (3) of the schedule given belows, on the work specified under column (4) of the said schedule shall, subject to the conditions, if any, specified under column (6) be exempted from the provisions of the sections specified under column (5) of the said schedule :Provided that on Female Adult Worker shall be Required or Allowed to Work for More than Nine Hours in any Day.