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

State of Punjab - Subsection

Section 21(2)(ix) in The Punjab Minimum Wages Rules, 1950

(ix)deductions for subscriptions to and for repayment of advances from any provident fund to which the Provident Fund Act, 1952, applied or any recognised provident fund as defined in section 58-A of the Indian Income-tax Act, 1922, or any provident fund approved in this behalf by the Government during the continuance of such approval.