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

[Cites 0, Cited by 3] [Section 3(3)] [Section 3] [Entire Act]

(b)minimum rates of wages may be fixed by any one or more of the following wage-periods, namely:

(i)by the hour,

(ii)by the day,

(iii)by the month, or

(iv)by such other larger wage-period as may be prescribed,

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