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Minimum Wages Act, 1948

Contents
Sections Particulars
1 Short title and extent
2 Interpretation
3 Fixing of minimum rates of wages
4 Minimum rate of wages
5 Procedure for fixing and revising minimum wages
6 Advisory committees and sub-committees [Repealed by the Minimum Wages (Amendment) Act 1957]
7 Advisory Board
8 Central Advisory Board
9 Composition of committees etc.
10 Correction of errors
11 Wages in kind
12 Payment of minimum rate of wages
13 Fixing hours for normal working day etc.
14 Overtime
Supreme Court 1201
15 Wages of worker who works for less than normal working day
16 Wages for two or more classes of work
17 Minimum time rate wages for piece work
18 Maintenance of registers and records
19 Inspectors
20 Claim
21 Single application in respect of a number of employees
22 Penalties for certain offences
22A General provision for punishment of other offences
22B Cognizance of offences
22C Offences by companies
22D Payment of undisbursed amounts due to employees
22E Protection against attachment of assets of employer with government
22F Application of Payment of Wages Act 1936 to scheduled employments
23 Exemption of employer from liability in certain cases
24 Bar of suits
25 Contracting out
26 Exemption and exceptions
27 Power of State Government to add to Schedule
28 Power of Central Government to give directions
29 Power of Central Government to make rules
30 Power of appropriate government to make rules
30A Rules made by Central Government to be laid before Parliament
31 Validation of fixation of certain minimum rates of wages
Schedule Part I
  Part II


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