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State of Bihar - Section

Section 9 in Bihar Payment of Wages Rules, 1937

9. Prescribed authority.

- The Chief Inspector of Factories shall be the authority competent to approve, under sub-section (1) of Section 8, acts and omissions in respect of which fines may be imposed and, under sub-section (1) of Section 8, the purposes on which the proceeds of fines shall be expended.