Section 37(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

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State of Andhra Pradesh - Subsection

Section 37(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)Where the amount to be deducted in any month in accordance with the requisition made by a society, or where a requisition has been made by two or more societies in respect of the same person, the total amount to be deducted in accordance with all the requisitions, exceeds one-third of his entire gross salary or wages for the month, the employer shall deduct from the salary or wages of such person only a sum representing one-third of his entire gross salary or wages for the month. The amount deducted shall, where deductions have been made against requisitions received from two or more societies be paid by the employer to all the societies in proportion to the amounts to be deducted according to their requisitions :

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State of Andhra Pradesh - Subsection

Section 37(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964