Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 15 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001

15. Wage.

- The casual employee shall be paid a wage as may be pre-scribed by the State Government on consideration of the recommendation of the Commission constituted under Section (3).