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State of Uttar Pradesh - Section

Section 18 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

18. Recovery of wages.

- The wages of an employee, if not paid as provided by or under this Act, shall be recoverable in the' manner provided in the Payment of Wages Act, 1936, as if the same wages were payable under that Act.