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[Cites 0, Cited by 7] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Minimum Wages Act, 1948

(2)Where it has been the custom to pay wages wholly or partly in kind, the appropriate Government being of the opinion that it is necessary in the circumstances of the case may, by notification in the Official Gazette, authorise the payment of minimum wages either wholly or partly in kind.