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 26A] [Entire Act] State of Punjab - Subsection Section 26A(2) in The Punjab Minimum Wages Rules, 1950 (2)The card shall be in the custody of such employee during the month and thereafter shall be returned to the employer who shall preserve it for a period of three years.
