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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2)(i) in The Delhi Minimum Wages Rules, 1950

(i)fines; in respect of such acts and omissions on the part of the employed persons as may be specified by the State Government by General or Special order in this behalf;