Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(ii) in The Orissa Compulsory Labour Rules, 1948

(ii)Payment of wages of such persons shall be made in cash for the work done during each day whether during day time or night time at the end of the said day or on the day next following, as the case may be :