Equal Remuneration Act, 1976

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Section 15, Act not to apply in certain special cases

Section 3, Act to have overriding erect

Section 6, Advisory Committee

Section 12, Cognizance and trial of offences

Section 2, Definitions

Section 4, Duty of employer to pay equal remuneration to men and women workers for samework or work of similar nature

Section 8, Duty of employers to maintain registers

Section 9, Inspectors

Section 5, No discrimination to be made while recruiting men and women workers

Section 11, Offences by companies

Section 10, Penalties

Section 7, Power of appropriate Government to appoint authorities for hearing and decidingclaims and complaints

Section 14, Power of Central Government to give directions

Section 16, Power to make declaration

Section 13, Power to make rules

Section 17, Power to remove difficulties

Section 18, Repeal and saving

Section 1, Short title, extent and commencement