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[Cites 0, Cited by 3] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Payment Of Bonus Act, 1965

(1)If in any accounting year an establishment in public sector sells any goods produced or manufactured by it or renders any services, in competition with an establishment in private sector, and the income from such sale or services or both is not less than twenty per cent. of the gross income of the establishment in public sector for that year, then, the provisions of this Act shall apply in relation to such establishment in public sector as they apply in relation to a like establishment in private sector.