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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(iii) in The Punjab Minimum Wages Rules, 1950

(iii)deductions for damage to or loss of goods expressly entrusted to the employed person for custody or for loss of money for which he is required to account where such damage or loss is directly attributable to his neglect or default.