Section 24(6) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(6)The provisions of this rule shall not operate to the prejudice of more favourable terms, it any, to which an employee may be entitled under any other law or under the terms of any award, agreement or contract of service, and in such a case, the employee shall be entitled only to the more favourable terms as aforesaid.Explanation. - The word "week" used in this rule will mean period of seven days beginning at midnight on Saturday night.]
