Section 12(1)(ii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(1)(ii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(ii)Every deduction made by an employer or his agent from any deposit taken from an employee as security for the purposes of employment shall be deemed to be a deduction from wages.

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State of Uttar Pradesh - Subsection

Section 12(1)(ii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963