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

State of Madhya Pradesh - Subsection

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

(xii)deductions for bad workmanship to such extent and subject to such conditions as the Government may, by order, specify in respect of any scheduled employment.