Section 2(20)(a) in The U.P. Debt Redemption Act, 1940

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State of Uttar Pradesh - Subsection

Section 2(20)(a) in The U.P. Debt Redemption Act, 1940

(a)who earned wages within the meaning of sub-section (vz) of section 2 of the Payment of Wages Act, 1936, within the twelve months preceding the first day of June, 1940, which did not exceed Rs. 600 in the said twelve months and did not exceed Rs. 60 in any such month, or

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State of Uttar Pradesh - Subsection

Section 2(20)(a) in The U.P. Debt Redemption Act, 1940