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State of Haryana - Section

Section 1 in The Punjab Payment of Wages Rules, 1937

1. Title.

- [(1)] [Rule 1 renumbered as sub-rule (1) and sub-rule (2) added by Punjab Government Notification No. 12090-VII-Lab.60/37184, dated 22.12.1960.] - These rules may be called the Punjab Payment of Wages Rules, 1937.
(2)[] [Rule 1 renumbered as sub-rule (1) and sub-rule (2) added by Punjab Government Notification No. 12090-VII-Lab.60/37184, dated 22.12.1960.] They extend to the whole of the State of Punjab as formed by Section 21 of the States Reorganisation Act, 1956.