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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(2)(iv) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(iv)the rates of wages payable to the workmen to the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (11 of 1948) for such employment where applicable and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed ;