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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(b) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(b)the following day in such case shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours after midnight during which such worker was engaged in work shall be counted towards the previous day.