(4)Nothing contained in this section shall be construed as precluding the employer from recovering from the wages of the employed person or otherwise any amount payable by such person under any law for the time being in force other than ] [ Inserted by Act 19 of 1977, Section 2 (w.e.f. 30.6.1977).][the Railways Act, 1989 (24 of 1989)] [ Substituted by Act 41 of 2005, Section 6, for " the Indian Railways Act, 1890 (9 of 1890)" (w.e.f. 9.11.2005).].] [ Inserted by Act 68 of 1957, Section 5 (w.e.f. 1.4.1958).]
