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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(6)(ii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(ii)recovery of advances of wages not already earned shall be subject to any order made by the State Government regulating the extent to which such advances may be given and the instalments by which they may be recovered;