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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in The Punjab Payment of Wages Rules, 1937

(2)The advances may be recovered in instalments by deductions from wages spread over not more than twelve months. No instalment shall exceed one-third or where the wages for any wage period are not more than twenty rupees, one-fourth of the wages for the wage period in respect of which deduction is made.