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6	Advisory committees and sub-committees [Repealed by the Minimum Wages (Amendment) Act 1957]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
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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