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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(4)(v) in The Punjab Minimum Wages Rules, 1950

(v)Deductions under clause (iii) of sub-rule (2) shall not exceed the amount of the damage or loss caused to the employer by the neglect or default of the employed person.
(vi)A deduction under clauses (iv) and (v) of sub-rule (2) shall not be made from the wages of the employed persons 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.
(vii)Deduction under clause (vi) of sub-rule (2) shall be subject to the following conditions, namely :-