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[Cites 0, Cited by 4] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Minimum Wages Act, 1948

(1)For the purpose of advising the Central and State Governments in the matters of the fixation and revision of minimum rates of wages and other matters under this Act and for co-ordinating the work of the Advisory Board, the Central Government shall appoint a Central Advisory Board.