Section 13(1) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(1)The wage rates, holidays, hours of work and other conditions of service of an inter-State migrant workman shall,—(a)in a case where such workman performs in any establishment, the same or similar kind of work as is being performed by any other workman in that establishment, be the same as those applicable to such other workman; and(b)in any other case, be such as may be prescribed by the appropriate Government:Provided that an inter-State migrant workman shall in no case be paid less than the wages fixed under the Minimum Wages Act, 1948 (11 of 1948).
