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Bombay Presidency - Section

Section 17B in Bombay Labour Welfare Fund Act, 1953

17B. Penalty for unlawful deduction. - Any employer who deducts the whole or any part of the employer's contribution from the wages payable to an employee or otherwise recover it from the employee shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.