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[Cites 0, Cited by 1] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1) in The Delhi Shops and Establishments Act, 1954

(1)The wages of an employed person shall be paid to him without deduction of any kind except those specified in sub-section (2).Explanation. - Every payment made by the employed person to the employer or his agent or the manager shall for the purpose of this Act be deemed to be a deduction from wages.