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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1)(ii) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(ii)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day after the day on which his employment is terminated.