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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 8.Fixation or revision of rates of wages. - (1)The Central Government may, in the manner hereinafter provided- (a)Fix rates of wages in respect of working journalist (b)Revise, from time to time, at such intervals as it may think fit, the rates of wages fixed under this section or specified in the order made under Sec. 6 of the Working Journalists (Fixation of Rates of Wages) Act, 1958 (29 of 1958). (2)The rates of wages may be fixed or revised by the Central Government in respect of working journalist's time work and for piece work. 1. Subs. by Act 65 of 1962, Sec. 3 (w.e.f. 15th January, 1963).    |
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