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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(ii) in Meghalaya Rural Employment Guarantee Scheme, 2006

(ii)The wage rate payable under this scheme shall be the State's Minimum Wage as notified by the Labour Department of the State from time to time. Under no circumstances shall the labourers be paid less than the wage rate. A person working for seven hours would earn a wage equal to the wage rate.