Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(19) in Bihar Shops & Establishments Act, 1953 (19)"Wage period" in relation to the payment of wages of any employee, means a wage period fixed by an employer under section 20 in respect of such employee;
