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State of Bihar - Section

Section 88 in The Bihar Minimum Wages Rules, 1951

88. Employment of Sales Promotion of Medicine.

Notification under section 11[The 15th February 1977]S.O. 412, dated the 18th March, 1977. - In exercise of the powers conferred by sub-section (2) of Section 11 of the Minimum Wages Act, 1948 (11 of 1948), the Governor of Bihar is pleased to authorise the payment of minimum rates of wages wholly in kind in the employment in agriculture and in operations ancillary to agriculture in the whole of Darbhanga Division.Notification under section 19Appointment of Officers & Power (A)[The 16th May 1988]S.O. 535, dated the 3rd June, 1988. - In exercise of powers conferred by sub-section (1) of Section 19 of the Minimum Wages Act, 1948 (11 of 1948) and in partial modification of Labour and Employment Department's Notification No.2/FI-1096/75-L & E. 1905, dated the 15th May 1976, the Governor of Bihar is pleased to appoint the Officers mentioned in column 2 of the Schedule hereto annexed to be the Inspectors for the purpose in the said Act, so far as it relates to any employment specified in Part I of the Schedule of the aforesaid Act, and to direct that the said Inspectors shall exercise their functions within the local limits of their respective jurisdiction as mentioned in column 4 of the Schedule with the headquarters as shown in column 3 of the Schedule against the designation of the officers.