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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(v) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(v)the Licensee shall not pay wages less than the minimum wages prescribed by the Central and State Government from time to time under the Minimum Wages Act, 1948;