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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(4)(c) in The Punjab Minimum Wages Rules, 1950

(c)The total amount of fine which may be imposed in any one wage period on any employed person shall not exceed in amount equal to three paise in a rupee of the wages payable to him in respect of such wage period.