Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(6) in The Payment Of Wages Act, 1936 (6)No fine imposed on any employed person shall be recovered from him by instalments or after the expiry of [ninety days] [ Substituted by Act 41 of 2005, Section 7, for " sixty days" (w.e.f. 9.11.2005).] from the day on which it was imposed.
