Section 3(2)(e) in The Dock Workers (Regulation Of Employment) Act, 1948

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Union of India - Subsection

Section 3(2)(e) in The Dock Workers (Regulation Of Employment) Act, 1948

(e)for securing that, in respect, of periods during which employment, or full employment, is not available for dock workers to whom the scheme applies and who are available for work, such workers will, subject to the conditions of the scheme, receive a minimum pay;

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Union of India - Subsection

Section 3(2)(e) in The Dock Workers (Regulation Of Employment) Act, 1948