AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Minimum Wages Act, 1948

16. Wages for two or more classes of work

Where an employee does two or more classes of work to each of which a different minimum rate of wages is applicable the employer shall pay to such employee in respect of the time respectively occupied in each such class of work wages at not less than the minimum rate in force in respect of each such class.



Minimum Wages Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys