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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(5) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(5)The amount of fine imposed under sub-rule (3) shall be utilised only for such purposes beneficial to the employees as are approved by the Labour Commissioner subject to such instructions as may be given to him by the Government.