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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(x) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(x)deductions for payment to co-operative societies or deductions made with written authorisation of the person employed for payment of any premium or by life insurance policy to the Life Insurance Corporation of India established under the Life Insurance Act, 1956 (XXX of 1956);