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 24] [Entire Act] NCT Delhi - Subsection Section 24(4) in The Delhi Minimum Wages Rules, 1950 (4)The provisions of sub-rules (1) to (3) shall, in the case of workers in Agricultural employment, be subject to such modification as may, from time to time, be notified by the State Government.
