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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(4)(i) in Bihar Payment of Wages (Procedure) Rules, 1965

(i)The amount received by the person authorised in sub-rule (2) shall be paid to the employed person and a receipt obtained from him in support of payment shall be submitted to the magistrate within 30 days of the date on which the amount was received.