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[Cites 0, Cited by 47] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(i) in The Minimum Wages Act, 1948

(i)in the case of a claim arising out of payment of less than the minimum rates of wages, the payment to the employee of the amount by which the minimum wages payable to him exceed the amount actually paid, together with the payment of such compensation as the authority may think fit, not exceeding ten times the amount of such excess;