Section 23(6) in The Delhi Minimum Wages Rules, 1950
(6)The provisions of this rule shall not operate to the prejudice or more shall they apply in addition to, more favourable terms if any, to which an employee may be entitled under any law or under the terms of any award, agreement of contract of service.Explanation. - The word 'week' use in this rule will mean a period of seven days beginning at mid-night on Saturday night.
