Section 2(f) in The Bihar Minimum Wages Rules, 1951

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State of Bihar - Subsection

Section 2(f) in The Bihar Minimum Wages Rules, 1951

(f)'Committee' means a Committee appointed under clause (a) of subsection (1) of Section 5 and includes a sub-Committee appointed under that section;

(ff)'day' means a period of 24 hours beginning at midnight;