Section 20(4)(b) in The Payment Of Wages Act, 1936

[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(b) in The Payment Of Wages Act, 1936

(b)refuses or wilfully neglects to afford an Inspector any reasonable facility for making any entry, inspection, examination, supervision, or inquiry authorised by or under this Act in relation to any railway, factory or [industrial or other establishment] [ Substituted by Act 38 of 1982, Section 11, for " industrial establishment" (w.e.f. 15.10.1982).]; or

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Union of India - Subsection

Section 20(4)(b) in The Payment Of Wages Act, 1936