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25. Night work for women 4***.- Except with the permission of the State Government, no woman5*** worker shall be employed in any plantation otherwise than between the hours of 6 A.M. and 7 P.M.: Provided that nothing in this section shall be deemed to apply to midwives and nurses employed as such in any plantation. 1.Subs. by Act 58 of 1981, s. 10, for clause (b) (w.e.f. 26-1-1982). 2.Subs. by Act 42 of 1953, s. 4 and the Third Schedule, for "19". 3.Ins. by Act 17 of 2010, s. 7 (we.f. 7-6-2010). 4.The words "and children" omitted by s. 8, ibid. (we.f. 7-6-2010). 5.The words "or child" omitted by s. 8, ibid. (we.f. 7-6-2010).    |
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