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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3)(o) in Bihar Minor Mineral Concession Rules, 1972

(o)[ The lessee shall not pay a wage lesser than the minimum wage prescribed by the Central or State Government from time to time under the Minimum Wages Act, 1948.] [Inserted by S.O. 1063 dated 16.10.1989.]