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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(i) in The Minimum Wages (Central) Rules, 1950

(i)fines in respect of such acts or omissions on the part of employed persons as may be specified by the Central Government by general or special order in this behalf;