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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(b) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(b)recovery of advances of wages not already earned shall be subject to any rules made by the Government regulating the extent to which such advances may be given and the instalments by which they may be recovered.