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State of Madhya Pradesh - Section

Section 30 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

30. Payment of wages to home workers.

- Where raw materials are supplied to a home worker at his home, the wages due to him shall also be paid at his home :Provided that an Inspector may, if he considers it expedient so to do in the circumstances of any case, specify in respect of any home worker any other place or places at which wages shall be paid.