(i) the total number of hours of work in any day shall not exceed twelve;
1. Ins. by Act 94 of 1976, s. 27 (w. e. f. 26- 10- 1976 ). 2. Cl. (iii) renumbered as cl. (iv) by s. 27, ibid. (w. e. f. 26- 10- 1976 ). 3. Subs. by s. 27, ibid., for" three years" (w. e. f. 26- 10- 1976 ). 4. Subs. by s. 28, ibid, for sub- section (3) (w. e. f. 26- 10- 1976 ).