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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Minimum Wages Act, 1948

(2)The Authority may deal with any number of separate pending applications presented under section 20 in respect of employees in scheduled employments in respect of which minimum rates of wages have been fixed, as a single application presented under sub-section (1) of this section and the provisions of that sub-section shall apply accordingly.