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[Cites 0, Cited by 0] [Section 243ZQ(2)] [Section 243ZQ] [Entire Act]

Union of India - Subsection

Section 243ZQ(2)(c) in Constitution of India, 1950

(c)any employer who, without sufficient cause, fails to pay to a cooperative society amount deducted by him from its employee within a period of fourteen days from the date on which such deduction is made;