Section 50(2) in The Gujarat Co-Operative Societies Act, 1961
(2)On the execution of such agreement, the employer shall, if by a requisition in writing so required by the society and so long as the society does not intimate that the whole of such debt or demand has been paid, make the deduction in accordance with the agreement notwithstanding anything to the contrary contained in the Payment of Wages Act, 1936 (IV of 1936) and pay the amount so deducted to the society, [within a period of fourteen days from the date on which such deduction is made] [Inserted by Gujarat Act No. 17 of 2013, dated 15.4.2013.] as if it were a part of the wages payable by him as required under the said Act on the day on which he makes payment. In making such deduction and payment, it shall not be open to the employer to question the validity or otherwise of such debt or demand.
