Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(4) in Code on Wages, 2019 (4)The minimum rate of wages on time work basis may be fixed in accordance with any one or more of the following wage periods, namely: -(i)by the hour; or(ii)by the day; or(iii)by the month.
