Section 12(6)(iii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(6)(iii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(iii)no instalment for recovery of advance shall exceed one-third, or where the wages for any wage period do not exceed Rs. 20, one-fourth of the wages for the period in respect of which the deduction is made ; and

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State of Uttar Pradesh - Subsection

Section 12(6)(iii) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963