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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(vi) in The Punjab Minimum Wages Rules, 1950

(vi)[ deductions for recovery of advances or for adjustment of over-payments of wages.] [Substituted by Punjab Government Notification No. GSR 149/C.A. 11/48/S.30/Amd./74, dated 10.12.1974.]