Section 23(6) in The Rajasthan Minimum Wages Rules, 1959
(6)The provisions of this rule shall not operate to the prejudice of more favourable terms, if any, to which a worker may be entitled under any other law or under the terms of any award, agreement or contract of service, and in such a case the worker shall be entitled only to the more favourable terms aforesaid.Explanation. - For the purpose of this rule, "Week" shall mean a period of seven days beginning at midnight on Saturday night].
