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State of Punjab - Section

Section 17 in The Punjab Shops and Commercial Establishments Act, 1958

17. Deduction from wages.

- The wages of an employee shall be paid to him without deductions of any kind except those authorised by or under the Payment of Wages Act, 1936 in so far as such deductions are applicable to the employee and in such manner, to such extent and subject to such conditions as are specified in that Act.