Section 20(2)(iii) in The Delhi Shops and Establishments Act, 1954

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NCT Delhi - Subsection

Section 20(2)(iii) in The Delhi Shops and Establishments Act, 1954

(iii)Deductions for damage to or loss of goods expressly entrusted to the employed person for custody, or for loss of money for which he is required to account, where such damage or loss is directly attributable to his neglect or default;

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NCT Delhi - Subsection

Section 20(2)(iii) in The Delhi Shops and Establishments Act, 1954