Section 3(3)(a) in The Minimum Wages Act, 1948

[Cites 0, Cited by 7] [Section 3(3)] [Section 3] [Entire Act]

(a)different minimum rates of wages may be fixed for

(i)different scheduled employments;

(ii)different classes of work in the same scheduled employment;

(iii)adults, adolescents, children and apprentices;

(iv)different localities;

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