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

State of Punjab - Subsection

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

(h)All fine realised may be credited to a common fund maintained for the staff as a whole, provided that the fund shall be applied only for the welfare of the employees of the establishment from which the fine has been realised.
(iv)