 |
|
The Minimum Wages Act 1948 Bare Act |
|
|
The Minimum Wages Act 1948 Bare Act |
| 25.
Contracting out - Any contract or agreement whether made before or after the commencement of this Act whereby an employee either relinquishes or reduces his right to a minimum rate of wages or any privilege or concession accruing to him under this Act shall be null and void in so far as it purports to reduce the minimum rate of wages fixed under this Act. |
 |
|