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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(f) in Code on Wages, 2019

(f)deductions for recovery of -
(i)advances of whatever nature (including advances for travelling allowance or conveyance allowance), and the interest due in respect thereof, or for adjustment of overpayment of wages;
(ii)loans made from any fund constituted for the welfare of labour, as may be prescribed by the appropriate Government, and the interest due in respect thereof;