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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(3)When the employment of any workman is terminated, all was earned and unpaid shall be paid him at the time of such termination, if convenient, or in any case, within the period of time specified under the Payment of Wages Act, 1936 (4 of 1936).