Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2)(x) in The Delhi Minimum Wages Rules, 1950

(x)deductions for payments to Co-operative Societies or deductions for recovery of loan advanced by an employer from out of a fund maintained for the purpose by the employer and approved in this behalf by the Chief Commissioner.