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

State of Punjab - Subsection

Section 21(2)(xiv) in The Punjab Minimum Wages Rules, 1950

(xiv)[ deduction for recovery of loan made from any fund constituted for the Welfare of Labour in accordance with the rules approved by the State Government and the interest due in respect thereof; [Added, vide Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.]