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[Cites 0, Cited by 4] [Section 22B(2)] [Section 22B] [Entire Act]

Union of India - Subsection

Section 22B(2)(a) in The Minimum Wages Act, 1948

(a)under clause (a) or clause (b) of section 22, unless complaint thereof is made within one month of the grant of sanction under this section;