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[Cites 0, Cited by 2] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Payment Of Wages Act, 1936

(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.]