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 26] [Entire Act] Union of India - Subsection Section 26(3) in The Minimum Wages (Central) Rules, 1950 (3)Every employer shall get the signature or thumb-impression of every person employed on the [register of wages] [ Substituted by G.S.R. 721, dated 5.5.1965.] and wage slip.
