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] [Section 26(1)] [Section 26] [Entire Act] State of Kerala - Subsection Section 26(1)(b) in The Kerala Minimum Wages Rules, 1958 (b)[ where an employee works for any period not exceeding 4 hours a day.] [Substituted by Notification dated 8-9-1966.]