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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(a) in Coking Coal Mines (Nationalisation) Act, 1972

(a)all the wages or salary (including wages payable for time or piece work and salary earned wholly or in part by way of commission) of any employee, in respect of services rendered to the coking coal mine or coke oven plant, as the case may be, and an compensation payable to any workman under any provisions of Chapter VA of the Industrial Disputes Act, 1947 (14 of 1947);