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 0] [Entire Act] State of Punjab - Section Section 26 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983 26. Wage period. - [Sections 17(1) and 32(2)(h)] - The Contractor shall fix wage periods in respect of which wages shall be payable by him to the migrant workmen.
