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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(a) in Andhra Pradesh Shops and Establishments Act, 1988

(a)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage period, but no recovery shall be made of such advance given for travelling expenses;