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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(6)(i) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(i)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advances for travelling expenses;