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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(i) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(i)fines for such proved acts and omissions on the part of the person employed in respect of which Government may direct fines to be leviable in all or any Scheduled Employments, and the decision of the Labour Commissioner on the issue as to whether an act or omission has taken place shall be final;