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Minimum Wages Act, 1948 22F. Application of Payment of Wages Act 1936 to scheduled employments (1) Notwithstanding anything contained in the Payment of Wages Act 1936 (4 of 1936) the appropriate government may by notification in the Official Gazette direct that subject to the provisions of sub-section (2) all or any of the provisions of the said Act shall with such modifications if any as may be specified in the notification apply to wages payable to employees in such scheduled employments as may be specified in the notification. (2) Where all or any of the provisions of the
said Act are applied to wages payable to employees in any scheduled employment
under sub-section (1) the Inspector appointed under this Act shall be deemed to
be the Inspector for the purpose of enforcement of the provisions so applied
within the local limits of his jurisdiction.    |
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