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[Cites 0, Cited by 14] [Section 2] [Entire Act]

Union of India - Subsection

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

(c)"competent authority" means the authority appointed by the appropriate Government by notification in its Official Gazette to ascertain from time to time the cost of living index number applicable to the employees employed in scheduled employments specified in such notification;