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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Payment Of Wages Act, 1936

(4)The total amount of fine which may be imposed in any one wage-period on any employed person shall not exceed an amount equal to [three per cent.] [ Substituted by Act 38 of 1982, Section 8, for " half-an-anna in the rupee" (w.e.f. 15.10.1982).] of the wages payable to him in respect of that wage-period.