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 0] [Entire Act]

State of Madhya Pradesh - Section

Section 28 in The Minimum Wages (Madhya Pradesh) Rules, 1958

28. Circumstances in which an employee shall not be entitled to receive wages for a full normal working day.

- A person employed for a period of less than the requisite number of hours constituting a normal working day, shall not be entitled to receive wages for a full normal working day to the extent to which he has remained himself absent during the normal working hours.