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

State of Bihar - Subsection

Section 21(2)(i) in The Bihar Minimum Wages Rules, 1951

(i)fine [in respect of such acts and omissions on the part of the employed person as may be specified by the State Government, by general or special order in this behalf;] [Inserted by Notification No. VI/W3/1022/58/1719583 dated 22.11.1958.]