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

Union of India - Subsection

Section 21(2)(xi) in The Minimum Wages (Central) Rules, 1950

(xi)[ deductions for recovery or adjustment of amounts, other than wages, paid to the employed person in error in excess of what is due to him;] [ Inserted by S.R.O. 298, dated 23.1.1957.]