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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(b) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(b)[ "fair and equitable remuneration" means such amount as the State Government may, after taking into consideration the rates of wages prevailing at the relevant time in similar employment, by notification, fix.] [Substituted by M.P. Act No. 33 of 1972.]