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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(1)(b) in The Delhi Minimum Wages Rules, 1950

(b)in the case of other establishments before the expiry of the tenth day after the last day of wage period in respect of which the wages are payable.
(i)The employer or his agent shall fix periods in respect of which such wages shall be payable.
(ii)Where the employment of any person is terminated by or on behalf of the employer, the wages earned by him shall be paid before the expiry of the second working day on which his employment is terminated.
(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.