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 25] [Entire Act] State of Kerala - Subsection Section 25(5) in The Kerala Minimum Wages Rules, 1958 (5)Nothing in this rule shall be deemed to affect the provisions of the factories Act, 1948 and the Plantations Labour Act, 1951.
