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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(n) in The Payment Of Wages Act, 1936

(n)deductions for recovery of losses sustained by a railway administration on account of the failure of the employed person to invoice, to bill, to collect or to account for the appropriate charges due to that administration; whether in respect of fares, freight, demurrage, wharfage and cranage or in respect of sale of food in catering establishments or in respect of sale of commodities in grain shops or otherwise;