Section 4(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

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Union of India - Subsection

Section 4(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

(b)the rates of wages which, in the opinion of the person making the representation, would be reasonable, having regard to the capacity of the employer to pay the same or to any other circumstance, whichever may seem relevant to the person making the representation in relation to his representation,

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Union of India - Subsection

Section 4(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958