Section 7(2)(k) in The Payment Of Wages Act, 1936

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Union of India - Subsection

Section 7(2)(k) in The Payment Of Wages Act, 1936

(k)[ deductions, made with the written authorisation of the person employed for payment of any premium on his life insurance policy to the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (31 of 1956), or for the purchase of securities of the Government of India or of any State Government or for being deposited in any Post Office Savings Bank in furtherance of any savings scheme of any such Government;] [ Substituted by Act 68 of 1957, Section 5, for Clause (k) (w.e.f. 1.4.1958).]

(kk)[ deductions made, with the written authorisation of the employed person, for the payment of his contribution to any fund constituted by the employer or a trade union registered under the Trade Unions Act, 1926 (16 of 1926), for the welfare of the employed persons or the members of their families, or both, and approved by ] [Inserted by Act 38 of 1982, Section 7 (w.e.f. 15.10.1982). ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][or any officer specified by it in this behalf, during the continuance of such approval; [Inserted by Act 38 of 1982, Section 7 (w.e.f. 15.10.1982). ]

(kkk)deductions made, with the written authorisation of the employed person, for payment of the fees payable by him for the membership of any trade union registered under the Trade Unions Act, 1926 (16 of 1926);]

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Union of India - Subsection

Section 7(2)(k) in The Payment Of Wages Act, 1936