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State of Kerala - Section

Section 20 in The Kerala Minimum Wages Rules, 1958

20. Mode of Computation of the cash value of wages.

- The average retail prices at the nearest market for the period of three months immediately preceding the month for which the Wages are to be computed shall be taken into account in computing the cash value of wages paid in kind and of concession in respect of essential commodities supplied at concession rates. This computation shall be made in accordance with such directions as may be issued by the Government from time to time.