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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4)(i) in The Kerala Minimum Wages Rules, 1958

(i)The total amount of deduction for damage or loss ordered under Sub-rule (3) shall not exceed in any one wage period, an amount equal to half anna in rupee of the wages payable to the employed person in respect of such wage period.