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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(d) in The Payment Of Wages Act, 1936

(d)prevents or attempts to prevent or does anything which he has any reason to believe is likely to prevent any person from appearing before or being examined by an Inspector acting in pursuance of his duties under this Act, shall be punishable [with fine which shall not be less than one thousand five hundred rupees but which may extend to seven thousand five hundred rupees] [Substituted by Act 41 of 2005, Section 9, for " which shall not be less than five hundred rupees but which may extend to three thousand rupees" (w.e.f. 9.11.2005). ].