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 24A] [Entire Act] State of Rajasthan - Subsection Section 24A(4) in The Rajasthan Minimum Wages Rules, 1959 (4)The payment for the work done in excess of the normal working hours fixed in rule 24, shall be made at the over-time rate fixed by the State Government.
