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[Cites 0, Cited by 0] [Section 59(5)] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(5)(ii) in Karnataka Housing Board Act, 1962

(ii)Notwithstanding anything contained in any other enactment but subject to the provisions of any regulations, if any, under this Act, the employer shall be entitled to recover the rent paid by him under clause (i) by deductions from the wages of the employee concerned, and not otherwise.