Section 3(2) in The Rajasthan Payment of Wages Rules, 1961
(2)[ At the beginning of the Register of Fines, there shall be entered and serially numbered the purpose or purposes, as approved under Section 8 (8) of the Act, on which the amount realized as fines is to be expended.] [Substituted by Notification No. F.3 (38) Lab/63, dated 23-11-1968, Pub. in Rajasthan Gazette. Part IV-C, Ordinary, dated 26-12-1968.]
