(6)[ This Act applies to wages payable to an employed person in respect of a wages period if such wages for that wage period do not exceed six thousand five hundred rupees per month or such other higher sum which, on the basis of figures of the Consumer Expenditure Survey published by the National Sample Survey Organisation, the Central Government may, after every five years, by notification in the Official Gazette, specify.] [ Substituted by Act 41 of 2005, Section 2, for sub-Section (6) (w.e.f. 9.11.2005).]
