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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Sikkim - Subsection

Section 65(a) in Sikkim Shops and Commercial Establishments Act, 1983

(a)recovery of an advance of money given before employment shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advances given for travelling expenses;