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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(a) in The Minimum Wages Act, 1948

(a)enter, at all reasonable hours, with such assistants (if any), being persons in the service of the Government or any local or other public authority, as he thinks fit, any premises or place where employees are employed or work is given out to out-workers in any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, for the purpose of examining any register, record of wages or notices required to be kept or exhibited by or under this Act or rules made thereunder, and require the production thereof for inspection;