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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(4) in The Kerala Minimum Wages Rules, 1958

(4)[ If an employee works for any period not exceeding 4 hours a day, he shall receive wages for such day in the proportion the number of hours he worked bears to the number of hours constituting the normal working day.] [Added by Notification dated 8-9-1966.]