Section 6(3)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011

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Union of India - Subsection

Section 6(3)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011

(iii)if before or after the commencement of the Act, he has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude.

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Union of India - Subsection

Section 6(3)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011