Section 3C(2) in The Maharashtra Employment Guarantee Act, 1977
(2)Until such time as a wage rate is fixed under sub-section (1), the minimum wage fixed by the State Government under section 3 of the 11 of Minimum Wages Act, 1948, in its application to the State of Maharashtra, 1948. for agricultural labourers, shall be considered as the wage rate applicable to that area.
