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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in The Kerala Minimum Wages Rules, 1958

(3)If by reason of stoppage of or any cut in the supply of power, effected by the Government, an employer is prevented on any working day from giving work to his employees for a full normal working day, the employees shall receive wages for such day in the proportion the number of hours he worked bears to the number of hours constituting the normal working day