Hours of work to correspond with notice under <a href="javascript:ShowMainContent('Act', 'CMSID', '102120000000003156', '');">section 72</a> and register under section 73
Hours of work to correspond with notice under section 72 and register under section 73.
74. No child shall be employed in any factory otherwise than in accordance with the notice of periods of work for children displayed in the factory and the entries made beforehand against his name in the register of child workers of the factory.