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[Cites 0, Cited by 2] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Payment Of Wages Act, 1936

(3)[ Where an employer prefers an appeal under this section, the authority against whose decision the appeal has been preferred may, and if so directed by the Court referred to in sub-section (1) shall, pending the decision of the appeal, withhold payment of any sum in deposit with it.