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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2)(d) in Code on Wages, 2019

(d)the cases and circumstances in which an employee employed for a period of less than the requisite number of hours shall not be entitled to receive wages for a full normal working day, under section 10;