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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(d) in The Payment Of Wages Act, 1936

(d)[ deductions for house-accommodation supplied by the employer or by Government or any housing board set up under any law for the time being in force (whether the Government or the board is the employer or not) or any other authority engaged in the business of subsidising house-accommodation which may be specified in this behalf by ] [Substituted by Act 68 of 1957, Section 5, for Clause (d) (w.e.f. 1.4.1958). ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][by notification in the Official Gazette;] [Substituted by Act 68 of 1957, Section 5, for Clause (d) (w.e.f. 1.4.1958). ]