Section 3(2)(c) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981

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Union of India - Subsection

Section 3(2)(c) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981

(c)specify the nature of assignment of the employee, his hours of work, the wages and other benefits (including benefits by way of provident fund, if any), to which he is entitled; the mode of payment of such wages and contributions to such provident fund and all other terms and conditions of employment;

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Union of India - Subsection

Section 3(2)(c) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981