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Citedby 2 docs
Tourist Hotel vs State Of Andhra Pradesh And Anr. on 21 February, 1974
Chandrabhava Boarding And ... vs State Of Mysore By Its Secretary, ... on 8 September, 1967

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[Section 11] [Complete Act]
Central Government Act
Section 11(4) in The Minimum Wages Act, 1948
(4) The cash value of wages in kind and of concessions in respect of supplies of essential commodities at concession rates authorized under sub- sections (2) and (3) shall be estimated in the prescribed manner.