Section 28 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
28. Payment of Wages.
- [Sections 17(1) and 32(2)(h)] - The wages of every migrant workman in an establishment by a contractor where less than 1,000 workmen are employed shall be paid before the expiry of the seventh day and in other cases before the expiry of tenth day every month.
