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State of Haryana - Section

Section 43 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

43. Method of payment.

- In all Settlements, the inmates will be paid wages, according to the scale fixed by Government from time to time, if employed in the factory attached to the Settlement, unless employed on contract system, approved by Government. If the Habitual Offender is employed outside, he shall get wages according to the skill, subject to the approval of the Superintendent.