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Union of India - Section

Section 2 in The Minimum Wages (Central Advisory Board) Rules, 2011

2. Definitions.

- In these rules, unless the context is otherwise requires,-
(a)"the Act" means the Minimum Wages Act, 1948 (11 of 1948);
(b)"Board" means the Central Advisory Board constituted under section 8 of the Act;
(c)"Chairman" means the Chairman of the Central Advisory Board;
(d)"member" means a member of the Central Advisory Board;