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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3) in The Payment Of Wages (West Bengal Amendment) Act, 1981

(3)if a legitimate child of an employed person or of a predeceased son of an employed person is validly adopted by any other person under any law in force for the time being, such child shall not be a member of the family of such employed person.".