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19.Weekly hours.- 1[(1)] Save as otherwise expressly provided in this Act, no adult worker shall be required or allowed to work on any plantation in excess of 2[forty-eight hours] a week and no adolescent 3*** for more than 4[twenty-seven hours] a week. 5[(2) Where an adult worker works in any plantation on any day in excess of the number of hours constituting a normal working day or for more than forty-eight hours in any week, he shall, in respect of such overtime work, be entitled to twice the rates of ordinary wages: Provided that no such worker shall be allowed to work for more than nine hours on any day and more than fifty-four hours in any week. (3) For any work done on any closed holiday in the plantation or on any day of rest, a worker shall be entitled to twice the rates of ordinary wages as in the case of overtime work.]    |
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