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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(iv) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(iv)deductions for house accommodation, supplied by the employer or Government or any authority constituted by Government for providing housing accommodation and deductions for water or light connections, whether supplied by the employer or the Government or any agency authorised by the Government;