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[Entire Act]
State of Punjab - Section
Section 21 in The Punjab Payment of Wages Rules, 1937
21. Fees.
[Section 26(3)(k)] - The fee payable in respect of proceedings under the Act shall be -| (i) For every application to summon a witness. | Four annas in respect of each witness. |
| (ii) for every other application made by or on behalf of anindividual person before the authority. | Eight annas. |
| (iii) For every other application made by or on behalf of anunpaid group before the authority. | Four annas for each member of the group subject to a maximumof five rupees. |
| (iv) For every appeal lodged with Court. | Five rupees : |