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Minimum Wages Act, 1948 Part I (1) Employment in any woolen carpet making or shawl weaving establishment. (2) Employment in any rice mill flour mill or dal mill. (3) Employment in any tobacco (including bidi making) manufactory. (4) Employment in any plantation that is to say any estate which is maintained for the purpose of growing cinchona rubber tea or coffee. (5) Employment in any oil mill. (6) Employment under any local authority. (7) Employment on the construction or maintenance of roads or in building operations. (8) Employment in stone breaking or stone crushing. (9) Employment in any lac manufactory. (10) Employment in any mica works. (11) Employment in public motor transport. (12) Employment in tanneries and leather manufactory. Employment in gypsum mines. Employment in barytes mines. Employment in bauxite mines. Employment in manganese mines. Employment in the maintenance of buildings and employment in the construction and maintenance of runways. Employment in china clay mines. Employment in kyantite mines. Employment in copper mines. Employment in clay mines covered under the Mines Act 1952 (35 of 1952). Employment in magnesite mines covered under the Mines Act 1952 (35 of 1952). Employment in white clay mines. Employment in stone mines.    |
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