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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in The Payment Of Wages Act, 1936

(5)Every Inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).[14-A. Facilities to be afforded to Inspectors.-Every employer shall afford an Inspector all reasonable facilities for making any entry, inspection, supervision, examination or inquiry under this Act.]