Section 15(4)(b) in The Payment Of Wages Act, 1936

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Union of India - Subsection

Section 15(4)(b) in The Payment Of Wages Act, 1936

(b)that in any case in which compensation is directed to be paid under sub-section (3), the applicant ought not to have been compelled to seek redress under this section, the authority may direct that a penalty ] [not exceeding three hundred seventy five rupees] [Substituted by Act 41 of 2005, Section 8, for " not exceeding fifty rupees" (w.e.f. 9.11.2005). ][be paid to ] [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ] [the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][by the employer or other person responsible for the payment of wages. [Substituted by Act 53 of 1964, Section 13, for sub-Section (4) (w.e.f. 1.2.1965). ]

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Union of India - Subsection

Section 15(4)(b) in The Payment Of Wages Act, 1936