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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(4)(ii) in Bihar Payment of Wages (Procedure) Rules, 1965

(ii)If on account of the employed persons not being available or for any other person, the amount remains unpaid the authorised person shall refund the said amount to the magistrate within the period specified in item (i) above.