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State of Madhya Pradesh - Section

Section 20 in The M.P. Payment of Wages Rules, 1962

20. Statement of unpaid or unclaimed wages.

- The pay-master shall submit forthwith a report to the Inspector in Form No. V in respect of such employees whose employment is terminated by or on behalf of the employer and who have failed to apply or accept their payment in accordance with sub-section (2) of Section 5.