Section 3 in The Payment of Wages (Rajasthan Amendment) Act, 1970
3. Insertion of new Section 17B, Central Act 4 of 1936.
- After Section 17A of the principal Act, the following section shall be inserted, namely :-"17B. Provisions of Section 15A to apply to appeals preferred under Section 17 with modification. - When an appeal is preferred under Section 17 by a person making an application under Section 15 the provisions of Section 15A shall mutatis mutandis apply, with the modification that such person, not being an Inspector, shall pay court-fees of an amount of five rupees, but that such amount shall be refunded to him in the event of his success in the appeal."
