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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(v) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(v)the rates of wages payable to the migrant workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948, for such employment and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;