(a)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage-period, but no recovery shall be made of such advances given for travelling expenses;(aa)[ recovery of an advance of money given after employment began shall be subject to such conditions as ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][may impose;] [Inserted by Act 53 of 1964, Section 9 (w.e.f. 1.2.1965). ]
