Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act] Union of India - Subsection Section 23(1)(a) in Minimum Wages (Central) Rules, 1950 (a)any day on which an employee is required to attend for work but is given only an allowance for attendance and is not provided with work, [* * *]