25. Display by notice of abstracts of the Act .-The person responsible for the payment of wages to persons [employed in a factory or an industrial or other establishment] shall cause to be [displayed in such factory or an industrial or other establishment] [ Substituted by Act 38 of 1982, Section 12, for " displayed in such factory" (w.e.f. 15.10.1982).] a notice containing such abstracts of this Act and of the rules made thereunder in English and in the language of the majority of the persons employed [in the factory, or industrial or other establishment] [ Substituted by Act 38 of 1982, Section 12, for " in the factory" (w.e.f. 15.10.1982).], as may be prescribed.
[25-A. Payment of undisbursed wages in cases of death of employed person.-(1) Subject to the other provisions of the Act, all amounts payable to an employed person as wages shall, if such amounts could not or cannot be paid on account of his death before payment or on account of his whereabouts not being known,-(a)be paid to the person nominated by him in this behalf in accordance with the rules made under this Act; or(b)where no such nomination has been made or where for any reasons such amounts cannot be paid to the person so nominated, be deposited with the prescribed authority who shall deal with the amounts so deposited in such manner as may be prescribed.(2)Where, in accordance with the provisions of sub-section (1), all amounts payable to an employed person as wages-(a)are paid by the employer to the person nominated by the employed person; or(b)are deposited by the employer with the prescribed authority, the employer shall be discharged of his liability to pay those wages.]
