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[Cites 0, Cited by 87] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Minimum Wages Act, 1948

(b)by notification in the Official Gazette, publish its proposals for the information of persons likely to be affected thereby and specify a date, not less than two months from the date of the notification, on which the proposals will be taken into consideration.