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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(3)All fines realised shall be credited to a special fund and shall be utilised only for the purpose beneficial to the workmen of the factory approved under the Payment of Wages Act, 1936.