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The Minimum Wages Act 1948 Bare Act |
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The Minimum Wages Act 1948 Bare Act |
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Correction of errors - 10. (1) The appropriate government may at any time by notification in the Official Gazette correct clerical or arithmetical mistakes in any order fixing or revising minimum rates of wages under this Act or errors arising therein from any accidental slip or omission. (2) Every such notification shall as soon as may be after it is issued be placed before the Advisory Board for information. |
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