Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
Mangananese Ore (India) Ltd vs Chandi Lal Saha And Ors on 1 November, 1990
Gujarat State Bakers' Federation ... vs State Of Gujarat on 1 July, 1994

Loading...
User Queries
[Section 4] [Complete Act]
Central Government Act
Section 4(2) in The Minimum Wages Act, 1948
(2) The cost of living allowance and the cash value of the concessions in respect of supplies of essential commodities at concession rates shall be computed by the competent authority at such intervals and in accordance with such directions as may be specified or given by the appropriate Government.