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[Cites 0, Cited by 3] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Payment Of Bonus Act, 1965

(1)Where in respect of any accounting year referred to in section 10, the allocable surplus exceeds the amount of minimum bonus payable to the employees under that section, the employer shall, in lieu of such minimum bonus, be bound to pay to every employee in respect of that accounting year bonus which shall be an amount in proportion to the salary or wage earned by the employee during the accounting year subject to a maximum of twenty per cent. of such salary or wage.