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

State of Punjab - Subsection

Section 21(2)(iv) in The Punjab Minimum Wages Rules, 1950

(iv)deductions for house accommodation supplied by the employer [or by a State Government or any authority constituted by a State Government for providing housing accommodation] [Added by Punjab Government Notification No. 961/616-C-S-IV-Lab(ii)58/86313, dated 29.10.1958.].