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[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(7)(ii) in Code on Wages, 2019

(ii)for the seventh accounting year set on or set off, as the case may be, shall be made, in the manner as may be prescribed by the Central Government, taking into account the excess or deficiency, if any, as the case may be, of the allocable surplus set on or set off in respect of the fifth, sixth and seventh accounting years.