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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(iv) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(iv)the rates of wages payable to the workmen by the contractor shall not be less than the rates prescribed under Minimum Wages Act, 1948 (11 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;