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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(xiv) in The Minimum Wages (Central) Rules, 1950

(xiv)[ deductions for recovery of loans granted for house building or other purposes approved by the Central Government, and for the interest due in respect of such loans, subject to any rules made or approved by the Central Government regulating the extent to which such loans may be granted and the rate of interest payable thereon:] [ Inserted by G.S.R. 676, dated 7.6.1980 (w.e.f. 21.6.1980).]