Section 6(2)(b) in The Additional Emoluments (Compulsory Deposit) Act, 1974

[Cites 0, Cited by 2] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Additional Emoluments (Compulsory Deposit) Act, 1974

(b)every other employer, who disburses, after the appointed day, emoluments to any employee to whom this Act applies, shall, as and when emoluments are disbursed by him for any period, deduct from the emoluments so disbursed, the whole of the additional wages and one- half of the additional dearness allowance, and shall remit, in accordance with the scheme, the amounts so deducted to the nominated authority and on receipt of such amounts the nominated authority shall credit the amounts so received to the Additional Wages Deposit Account and the Additional Dearness Allowance Deposit Account, respectively

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Union of India - Subsection

Section 6(2)(b) in The Additional Emoluments (Compulsory Deposit) Act, 1974