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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1)(i) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(i)The wage period with respect to any scheduled employment for which wages have been fixed shall not exceed one month and the wages of a worker in such employment shall be paid on a working day-