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] [Entire Act] State of Uttar Pradesh - Section Section 26 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983 26. Wage period. - The contractor shall fix wage periods in respect of which wage shall be payable.
