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Union of India - Section
Section 6 in The Payment Of Wages Act, 1936
6. [ Wages to be paid in current coin or currency notes or by cheque or crediting in bank account. [Substituted by Act No. 1 of 2017, dated 15.2.2017]
- All wages shall be paid in current coin or currency notes or by cheque or by crediting the wages in the bank account of the employee:Provided that the appropriate Government may, by notification in the Official Gazette, specify the industrial or other establishment, the employer of which shall pay to every person employed in such industrial or other establishment, the wages only by cheque or by crediting the wages in his bank account.]| 6. Wages to be paid in current coin or currency notes.-All wages shall be paid in current coin or currency notes or in both:[Provided that the employer may, after obtaining the written authorisation of the employed person, pay him the wages either by cheque or by crediting the wages in his bank account.] [ Inserted by Act 29 of 1976, Section 3 (w.r.e.f. 12.11.1975).] |