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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 22 in Code on Wages, 2019

22. Deductions for services rendered.

- A deduction under clause (d) or clause (e) of sub-section (2) of section 18 shall not be made from the wages of an employee, unless the house-accommodation amenity or service has been accepted by him as a term of employment or otherwise and such deduction shall not exceed an amount equivalent to the value of the house-accommodation amenity or service supplied and shall be subject to such conditions as the appropriate Government may impose.