Section 25(2)(iv) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

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State of Uttar Pradesh - Subsection

Section 25(2)(iv) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(iv)the rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed under the Minimum Wages Act, 1948 (II of 1948) for such employment where applicable, and where the rates have been fixed by agreement, settlement or award, not less than the rates so fixed;

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State of Uttar Pradesh - Subsection

Section 25(2)(iv) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975