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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(d) in The Payment Of Wages Act, 1936

(d)refuses to answer or wilfully gives a false answer to any question necessary for obtaining any information required to be furnished under this Act, shall, for each such offence, be punishable ][with fine which shall not be less than one thousand five hundred rupees but which may extend to seven thousand five hundred rupees] [ Substituted by Act 41 of 2005, Section 9, for " which shall not be less than two hundred rupees but which may extend to one thousand rupees" (w.e.f. 9.11.2005).].