Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(4)(e) in The Punjab Minimum Wages Rules, 1950 (e)No fine imposed on any employed person shall be recovered from him by instalments on or after the expiry of sixty days from the day on which it was imposed.