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State of Rajasthan - Section

Section 16 in The Rajasthan Payment of Wages Rules, 1961

16. Information to Paymaster.

- The person imposing a fine or directing the making of a deduction for damage or loss, shall without unnecessary delay, inform the paymaster of all particulars so that the register prescribed in rule 3 or rule 4 may be duly completed.Section 26(3) (G)