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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in Code on Wages, 2019

(2)Where in accordance with the provisions of sub-section (1), all amounts payable to an employee under this Code -
(a)are paid by the employer to the person nominated by the employee; or
(b)are deposited by the employer with the authority referred to in clause (b) of sub-section (1), then, the employer shall be discharged of his liability to pay those amounts.