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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(iii) in The Orissa Minimum Wages Rules, 1954

(iii)deductions for damage to or loss of goods expressly entrusted to the employed person for custody, or for loss of money to which he is required to account where such damage or loss is directly attributable to his neglect or default;