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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1) in Meghalaya Shops and Establishment Act, 2003

(1)Every employer shall fix periods in respect of which wages to the employees shall be payable and shall be responsible for the payment to persons employed by him of all wages required to be paid under this Act.