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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in Minimum Wages (Central) Rules, 1950

(b)[ any day on which an employee is laid off on payment of compensation under the Industrial Disputes Act, 1947 (14 of 1947), ] [Substituted by G.S.R. 918, dated 29.7.1960. ][and