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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(iii) in The Minimum Wages (Madhya Pradesh) Rules, 1958

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