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State of Madhya Pradesh - Section

Section 21 in The Minimum Wages (Madhya Pradesh) Rules, 1958

21. Mode of computation of the cash value of wages.

- The retail prices at the nearest market shall be taken into account in computing the cash value of wages paid in kind and of essential commodities supplied at concessional rates. This computation shall be made in accordance with such directions as may be issued by the Government from time to time.