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State of Rajasthan - Section

Section 10 in The Rajasthan Payment of Wages Rules, 1961

10. Prescribed authority.

- The Chief Inspector of Factories shall be the authority competent to approve, under sub-section (1) of Section 8 acts and omission in respect of which fines may be imposed and under sub-section (8) of Section 8 the purposes on which the proceeds of fines shall be expended.