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[Cites 0, Cited by 48] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Minimum Wages Act, 1948

(b)"appropriate Government" means—
(i)in relation to any scheduled employment carried on by or under the authority of the Central Government or a railway administration, or in relation to a mine, oil-field or major port, or any corporation established by a Central Act, the Central Government, and
(ii)in relation to any other scheduled employment, the State Government;