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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2)(iv) in The Bihar Minimum Wages Rules, 1951

(iv)deductions for house accommodation supplied by the employer [for the State Government or any authority constituted by the State Government for providing housing accommodation;] [Inserted by Notification No. VI/W3/1022/58/1719583 dated 22.11.1958.]