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State of Rajasthan - Section
Section 34 in The Rajasthan Minimum Wages Rules, 1959
34. Repeal.
- The Rajasthan Government Minimum Wages Rules, 1951, and the State of Ajmer Minimum Wages Rules, 1950 and all other rules corresponding to these rules in force in any part of the State of Rajasthan are hereby repeated.Form IRegister of finesRule 21(4)]Employer......| S.No. | Name | Father's Husband's name | Sex | Department | Nature and date of the offence for which fineimposed |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Whether workman showed cause against fine or not,if so enter date | Rate of wages | Dated and amount of fine imposed | Date on which fine realised | Remarks |
| 7 | 8 | 9 | 10 | 11 |
| S. No. | Name | Father's/Husband's name | Sex | Department | Damage or loss caused with date |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Whether worker showed cause against deduction, ifso, enter date | Date and amount of deduction imposed | Number of installments, if any | Date on which total amount realised | Remarks |
| 7 | 8 | 9 | 10 | 11 |