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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1)(iii) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(iii)The wages of an employed person shall be paid to him without deduction of any kind except those authorised by or under these rules.