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State of Bihar - Section

Section 18 in Bihar Payment of Wages Rules, 1937

18. Annual Return.

- In respect of every factory in which during the calendar year any fines have been imposed or any deductions for breach of contract or for damage or loss have been made from wages a return shall be sent in Form IV so as to reach the Chief Inspector of Factories not later than the 15th of February, following the end of the calendar year to which it relates.Section 26 (3) (j)