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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Minimum Wages (Central) Rules, 1950

(5)[ The amount of fine imposed under sub-rule (3) shall be utilised only for such purposes beneficial to the employees as are approved by the Central Government.] [ Substituted by G.S.R. 2574, dated 2.8.1954.]