Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(4)(b) in The Punjab Minimum Wages Rules, 1950

(b)in any other fifty per cent of such wages.
(ii)Nothing contained in these rules shall be construed as precluding the employer from recovering from the wages of the employed persons or otherwise any amount payable by such persons under any law for the time being in force other than the Indian Railways Act, 1890.
(iii)