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 15] [Section 22B(2)] [Section 22B] [Entire Act] Union of India - Subsection Section 22B(2)(b) in The Minimum Wages Act, 1948 (b)under section 22A, unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.