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 24A] [Entire Act]

NCT Delhi - Subsection

Section 24A(b) in The Delhi Minimum Wages Rules, 1950

(b)the following day for him shall be deemed to be the period of twenty-four hours beginning from the time when such shift ends, and the hours he had worked after mid-night, shall be counted towards the previous day.