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State of Punjab - Section

Section 8 in The Punjab Payment of Wages Rules, 1937

8. Notice of dates of payment.

[Section 26(3)(d)] - The paymaster shall display, in a conspicuous place at or near the main entrance of the factory a notice, in English and in the [official language of the State and the language understood by the majority] [Substituted by Punjab Government Notification No. GSR18/CA4/36/Section 26/Amendment(2)/81, dated 13.3.1981.] of the persons employed therein, giving for not less than two months in advance, the days on which wages are to be paid.