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State of Kerala - Section

Section 27 in The Kerala Minimum Wages Rules, 1958

27. Number of hours of overtime.

- The total number of hours of overtime a worker shall be required or allowed to work in any employment shall not exceed fifty for any one quarter.Explanation. - 'Quarter' means a period of three consecutive months beginning on the 1st of January, the 1st of April, the 1st of July or the 1st of October.