Section 23(1)(c) in Minimum Wages (Central) Rules, 1950

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Union of India - Subsection

Section 23(1)(c) in Minimum Wages (Central) Rules, 1950

(c)any leave or holiday, with or without pay, granted by the employer to an employee in the period of six days immediately preceding the rest day] [ Inserted by G.S.R. 1324, dated 2.8.1963.],

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Union of India - Subsection

Section 23(1)(c) in Minimum Wages (Central) Rules, 1950