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] [Entire Act] State of Bihar - Section Section 4 in Bihar Payment of Wages Rules, 1937 4. Register of deductions for damage or loss. - In every factory or industrial establishment in which deductions for damage or loss are made to the paymaster shall maintain the Register required by sub-section (2) of Section 10 in Form II.
