Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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]

Union of India - Subsection

Section 21(2)(ix) in The Minimum Wages (Central) Rules, 1950

(ix)deductions for subscriptions to and for repayment of advances from any provident fund to which the Provident Funds Act, 1952 (19 of 1952), applies or any recognised provident fund as defined in section 58-A of the [Indian Income-tax Act, 1922 (11 of 1922)] [ Now see the Income-tax Act, 1961 (43 of 1961).], or any provident fund approved in this behalf by the Central Government during the continuance of such approval;