Section 54(3)(b) in THE ADMINISTRATOR GENERAL’S ACT, 1913

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(b) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(b)the payment of wages due for services rendered to the deceased within three months next preceding his death by any labourer, artisan or domestic servant,

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Union of India - Subsection

Section 54(3)(b) in THE ADMINISTRATOR GENERAL’S ACT, 1913