Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 53] [Entire Act]

Union of India - Section

Section 54 in The Factories Act, 1948

54. Daily hours.—

Subject to the provisions of section 51, not adult worker shall be required or allowed to work in a factory for more than nine hours in any day:Provided that, subject to the previous approval of the Chief Inspector, the daily maximum specified in this section may be exceeded in order to facilitate the change of shifts.