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[Cites 0, Cited by 6] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Payment Of Wages Act, 1936

(3)The authority may deal with any number of separate pending applications, presented under section 15 in respect of persons belonging to the same unpaid group, as a single application presented under sub-section (2) of this section, and the provisions of that sub-section shall apply accordingly.