Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Rajasthan - Subsection Section 21(5) in The Rajasthan Minimum Wages Rules, 1959 (5)The amount of fine imposed under sub-rule (3), shall be utilised only for such purposes beneficial to the employees, as are approved by the State Government.
