Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Minimum Wages Act, 1948

(3)Nothing in this Act shall apply to the wages payable by an employer to a member of his family who is living with him and is dependant on him.Explanation.— In this sub-section a member of the employer's family shall be deemed to include his or her spouse or child or parent or brother or sister.