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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(2)(vi) in The Delhi Shops and Establishments Act, 1954

(vi)Deductions for the recovery of advances or for adjustment of over-payments of wages, provided that such advances do not exceed an amount equal to wages for two calendar months of the employed person and, in no case, shall the monthly instalment of deduction exceed one-fourth of the wages earned in that month;