Section 24(5)(a) in The Minimum Wages (Central) Rules, 1950

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(a) in The Minimum Wages (Central) Rules, 1950

(a)a holiday for the whole day for the purposes of rule 23 shall, in his case mean a period of twenty-four consecutive hours beginning from the time when his shift ends; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(5)(a) in The Minimum Wages (Central) Rules, 1950