Section 23(2)(b) in The Delhi Minimum Wages Rules, 1950

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NCT Delhi - Subsection

Section 23(2)(b) in The Delhi Minimum Wages Rules, 1950

(b)prior intimation is given by the employer to the employee of his intention to require the employee to work on the rest day and also. of the day which is to be substituted.

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NCT Delhi - Subsection

Section 23(2)(b) in The Delhi Minimum Wages Rules, 1950