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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(4)(a) in The Punjab Minimum Wages Rules, 1950

(a)in cases where such deductions are wholly or partly made for payments to co-operative societies under clause (x) of sub-rule (2) seventy- five per cent of such wages, and