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[Cites 0, Cited by 3] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(f) in The Payment Of Wages Act, 1936

(f)[ deductions for recovery of advances of whatever nature (including advances for travelling allowance or conveyance allowance), and the interest due in respect thereof, or for adjustment of over-payments of wages; [Substituted by Act 53 of 1964, Section 6 for Clause (f) (w.e.f. 1.2.1965). ]
(ff)deductions for recovery of loans made from any fund constituted for the welfare of labour in accordance with the rules approved by ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][, and the interest due in respect thereof; [Substituted by Act 53 of 1964, Section 6 for Clause (f) (w.e.f. 1.2.1965). ]
(fff)deductions for recovery of loans granted for house-building or other purposes approved by ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][, and the interest due in respect thereof;] [Substituted by Act 53 of 1964, Section 6 for Clause (f) (w.e.f. 1.2.1965). ]