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[Cites 0, Cited by 0] [Section 224C(6)] [Section 224C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 224C(6)(c) in The U.P. Municipalities Act, 1916

(c)any amount of wages, bonus, gratuity, provident fund or other payments due to remaining unpaid on the said date to persons employed as workmen (within the meaning of the U.P. Industrial Disputes Act, 1947), in connection with the water-works;