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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(1)(ii) in The Kerala Minimum Wages Rules, 1958

(ii)Where in the employment of any person in terminated by or on behalf of the employer or due to the acceptance of the employee's resignation, the wages earned by him shall be paid before the expiry of the second working day after the day on which his employment is terminated;