Section 23 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
23. Application of the Minimum Wages Act, 1948 to manual workers.
- Notwithstanding anything contained in the Minimum Wages Act, 1948 (Central Act XI of 1948), the provisions of that Act shall apply to the manual workers employed in any scheduled employment, as if the employments specified in the schedule to this Act had been specified in the schedule to the said Central Act.
