Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 107] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Minimum Wages Act, 1948 (g)"scheduled employment" means an employment specified in schedule, or any process or branch of work forming part of such employment;
