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

Union of India - Subsection

Section 21(2)(xiii) in The Minimum Wages (Central) Rules, 1950

(xiii)[ deductions made with the written authorisation of the employed person for contributions to the National Defence Fund or the Prime Minister's National Relief Fund or to any Defence Savings Scheme ] [Substituted by G.S.R. 676, dated 7.6.1980 (w.e.f. 21.6.1980). ][approved by the Central Government or to such other Fund as the Central Government] [ Corrected by G.S.R. 463(E), dated 2.8.1980.][may, by notification in the Official Gazette, specify in this behalf;] [Substituted by G.S.R. 676, dated 7.6.1980 (w.e.f. 21.6.1980). ]