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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Sikkim - Subsection Section 52(1) in Sikkim Shops and Commercial Establishments Act, 1983 (1)Any sum required to be paid by an employer under this Chapter but not paid by him shall be recovered "delayed wages" under the provisions of the Payment of Wages Act, 1936.
