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

State of Bihar - Subsection

Section 21(2)(ix) in The Bihar Minimum Wages Rules, 1951

(ix)deductions for subscriptions to, and for payment of advances from any Provident Fund to which the Provident Fund Act, 1925 applies or any recognised Provident Fund as defined in Section 58A of the Indian Income-Tax Act, 1922, or any Provident Fund approved in this behalf by the State Government during the continuance of the approval;