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State of Bihar - Section

Section 32 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

32.

All wages shall be paid in current coins or in currency notes or in both. Wages shall be paid without any deduction of any kind except those specified by the State Government by general or special order in this behalf or permissible under the Payment of Wages Act, 1936.