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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(5) in Memorandum of Settlement Regarding the Engineering Industries of Bihar

(5)The overtime payment, leave with wages, Provident Fund, and E.S.I. Contribution or any other payment, of like nature shall not be payable on the arrears payable as mentioned in this settlement. The above payments shall become payable on the revised wages from the 1st April, 1986 and onwards.