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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(6) in Code on Wages, 2019

(6)The application under sub-section (4) may be filed within a period of three years from the date on which claims referred to in sub-section (1) arises:Provided that the authority referred to in sub-section (1) may, entertain the application after three years on sufficient cause being shown by the applicant for such delay.