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[Cites 0, Cited by 1] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Factories Act, 1948

(2)The period of work of all children employed in a factory shall be limited to two shifts which shall not overlap or spread over more than five hours each; and each child shall be employed in only one of the relays which shall not, except with the previous permission in writing of the Chief Inspector, be changed more frequently than once in a period of thirty days.