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NCT Delhi - Section

Section 22 in The Delhi Minimum Wages Rules, 1950

22. Publicity to the minimum wages fixed under the Act.

- Notices in Form XI-A containing the minimum rates of wages fixed together with abstracts from the Act the rules made thereunder and the name and address of the Inspector shall be displayed in English and in a language understood by the majority of the workers in the employment at the main entrances to the establishment and its office and shall be maintained in a clean and legible condition. Such notices in Form IX-A shall also be displayed on the notice boards of all sub-divisional and District Offices.