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

Union of India - Subsection

Section 21(2)(x) in The Minimum Wages (Central) Rules, 1950

(x)[ deductions for payment to Co-operative Societies] [Substituted by G.S.R. 659, dated 26.7.1958. ] [or deductions for recovery of loans advanced by an employer from out of a fund maintained for the purpose by the employer and approved in this behalf by the Central Government] [ Inserted by G.S.R. 717, dated 15.6.1960.][or deductions made with the written authorisation of the person employed, for payment of any premium on his life insurance policy to the Life Insurance Corporation of India established under the Life Insurance Act, 1956 (31 of 1956);] [Substituted by G.S.R. 659, dated 26.7.1958. ]