Section 20(3)(ii) in The Minimum Wages Act, 1948

[Cites 0, Cited by 4] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(ii) in The Minimum Wages Act, 1948

(ii)in any other case, the payment of the amount due to the employee, together with the payment of such compensation as the Authority may think fit, not exceeding ten rupees,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(3)(ii) in The Minimum Wages Act, 1948