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] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Minimum Wages Rules, 1959

(2)The cash value of concessions in respect of supplies of essential commodities at concessional rates to workmen working in scheduled employment in respect of which rates of wages have been fixed under the Act, shall be equal to the difference between the retail price of such commodities at the nearest market and the price charged by the employer to such workmen.]