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State of Uttar Pradesh - Section

Section 28 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

28. Payment of wages.

- The wages of every migrant workman in an establishment by a contractor where less than one thousand workmen are employed shall be paid before the expiry of the seventh day and in other cases before the expiry of the tenth day of every month.