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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988

(3)These rules shall be applicable to the employees in all States and Union territories except those States and Union territories where, unpaid wages of the employee are required to be deposited by the employer with an authority under the provisions of any law for the time being in force in such State or Union territories.