Section 2(1)(h) in The Contract Labour (Regulation and Abolition) Act, 1970

[Cites 0, Cited by 15] [Section 2(1)] [Section 2] [Entire Act]

(h)"wages" shall have the meaning assigned to it in clause (vi) of section 2 of the Payment of Wages Act, 1936 (4 of 1936);

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