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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(2)Fines recovered from employees shall be applied only to such purposes as may be beneficial to them and approved by the authority empowered in this behalf by the State Government.