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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3) in The Punjab Minimum Wages Rules, 1950

(3)Where in accordance with the foregoing provisions of this rule, any employee works on a rest day and has been given a substituted rest day on any one of the five days before or after the rest day the rest day shall, for the purpose of calculating the weekly hours of work be included in the week in which the substituted rest day occurs.