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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(iii) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

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