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State of Rajasthan - Section

Section 30 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

30. Mode of payment.

- All payments of wages shall be made by the contractor on working day at the work premises and during the working time and on a date notified in advance and in case the work is completed before the expiry of the wage period the final payments shall be made within forty eight hours of the last working day.