Section 42(2) in The M.P. Co-Operative Societies Act, 1960
(2)[ On the execution of such agreement, it shall not be necessary to have the debt or claim adjudged by any authority, and the employer shall, if so required by the society, by a requisition in writing and so long as the society does not intimate that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement and pay the amount so deducted to the society, as if it were a part of the salary, or wages payable on the day as required under the Payment of Wages Act, 1936 (No. 4 of 1936).] [Substituted by M.P. Act No. of 1976.]
