Section 3(1)(b) in The Minimum Wages Act, 1948

[Cites 0, Cited by 40] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Minimum Wages Act, 1948

(b)review at such intervals, as it may think fit, such intervals not exceeding five years, the minimum rates of wages so fixed and revise the minimum rates, if necessary:

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Union of India - Subsection

Section 3(1)(b) in The Minimum Wages Act, 1948