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[Cites 0, Cited by 8] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Minimum Wages Act, 1948

(d)"cost of living index number", in relation to employees in any scheduled employment in respect of which minimum rates of wages have been fixed, means the index number ascertained and declared by the competent authority by notification in the Official Gazette to be the cost of living index number applicable to employees in such employment;