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The Minimum Wages Act 1948 Bare Act |
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The Minimum Wages Act 1948 Bare Act |
| 22A.
General provision for punishment of other offences - Any employer who contravenes any provision of this Act or of any rule or order made thereunder shall if no other penalty is provided for such contravention by this Act be punishable with fine which may extend to five hundred rupees. |
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