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Hindustan Machine Tools Ltd. vs Labour Court And Anr. on 11 March, 1993

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[Section 64(4)] [Section 64] [Complete Act]
Central Government Act
Section 64(4)(iv) in The Factories Act, 1948
(iv) 2[ the total number of hours of overtime shall not exceed fifty for any one quarter. Explanation.--" Quarter" means a period of three consecutive months beginning on the 1st of January, the 1st of April the 1st of July or the 1st of October.]