The Minimum Wages Act, 1948

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Section 7, Advisory Board (sections)
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Section 22F, Application of Payment of Wages Act, 1936, to scheduled employments (sections)
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Section 24, Bar of suits (sections)
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Section 8, Central Advisory Board (sections)
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Section 20, Claims (sections)
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Section 22B, Cognizance of offences (sections)
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Section 9, Composition of committees, etc (sections)
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Section 25, Contracting out (sections)
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Section 10, Correction of errors (sections)
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Section 23, Exemption of employer from liability in certain cases (sections)
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Section 26, Exemptions and exceptions (sections)
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Section 13, Fixing hours for a normal working day, etc (sections)
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Section 3, Fixing of minimum rates of wages (sections)
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Section 22A, General provision for punishment of other offences (sections)
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Section 19, Inspectors (sections)
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Section 2, Interpretation (sections)
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Section 18, Maintenance of registers and records (sections)
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Section 4, Minimum rate of wages (sections)
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Section 17, Minimum time rate wages for piece work (sections)
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Section 22C, Offences by companies (sections)
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