Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2)(v) in The Kerala Minimum Wages Rules, 1958

(v)deduction for such amenities and services supplied by the employer as the Government, may, by general or special order authorise;