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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(2)For the purposes of Section 18, the cash equivalent of the advantage accruing through the concessional sale of food grains and other articles to an employee required to work overtime shall be computed as a sum equivalent to the difference between the value of such food grains and other articles at the average market rates prevailing during the wage period in which the employee worked overtime and the concessional price thereof.