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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(i) in The Rajasthan Minimum Wages Rules, 1959

(i)Fines. - Provided that no fine shall be imposed on any employed person save in respect of such acts and omissions on his part as the employer with the previous approval of the State Government may have specified;