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 2] [Entire Act] State of Rajasthan - Subsection Section 2(b) in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966 (b)'Fair wage' means minimum wages for time or piece works fixed or revised by the State Government under the Minimum wages Act, 1948.
