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[Cites 0, Cited by 6] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Minimum Wages Act, 1948

(2)Every employer shall keep exhibited, in such manner as may be prescribed, in the factory, workshop or place where the employees in scheduled employment may be employed, or in the case of out-workers, in such factory, workshop or place as may be used for giving out-work to them, notices in the prescribed form containing prescribed particulars.