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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in The Rajasthan Payment of Wages Rules, 1961

(4)If any conditions have been specified in the notice displayed under clause(c) of sub-rule(2), no deduction for breach of contract shall be made from any person who has complied with these conditions.Section 26(3) (I)