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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4)(ii) in The Kerala Minimum Wages Rules, 1958

(ii)The total amount of fine which may be imposed under Sub-rule (3) shall not exceed the cost of replacing the article damaged or lost on the date of passing the order off recovery, or the book value of the article whichever is less. Where the amount of deduction exceeds an amount equal to one third of the wages payable to the employed person in respect of a wage period, the deduction shall be made in instalments in such a way that the amount of each instalment does not exceed one third of the average wages payable to him between one instalment and the other.