Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 234] [Entire Act] State of Odisha - Subsection Section 234(a) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 (a)a rest day for the purposes of Rule 233 shall mean a period of twenty four consecutive hours beginning from the time when such shift ends :-
