Section 2(19)(a) in The Bhopal Debt Redemption Act, 1955

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State of Madhya Pradesh - Subsection

Section 2(19)(a) in The Bhopal Debt Redemption Act, 1955

(a)who earned wages within the meaning of clause (vi) of Section 2 of the Payment of Wages Act, 1936, (IV of 1936), during the period of twelve months immediately preceding the first day of June, 1955 such wages not exceeding-

(i)in the aggregate during the said period of twelve months, six hundred rupees;

(ii)in any one month comprised in the said period of the twelve months, sixty rupees; or

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State of Madhya Pradesh - Subsection

Section 2(19)(a) in The Bhopal Debt Redemption Act, 1955