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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(5) in The Bihar Minimum Wages Rules, 1951

(5)The amount of fine imposed under sub-rule (3) shall be utilised [in accordance with the directions of the State Government or any officer authorised by them in this behalf.] [Substituted by Notification No. VI/W3-1022/58/L-19583 dated 22.11.1958.]