The Payment Of Wages Act, 1936

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Section 19, [Omitted

Section 17, Appeal

Section 22, Bar of Suits

Section 15, Claims arising out of deductions from wages or delay in payment of wages and penalty formalicious or vexatious claims

Section 17A, Conditional attachment of property of employer or other person responsible for payment ofwages.

Section 23, Contracting out

Section 9, Deductions for absence from duty

Section 10, Deductions for damage or loss.

Section 13, Deductions for payments to co-operative societies and insurance schemes.

Section 12, Deductions for recovery of advances

Section 12A, Deductions for recovery of loans

Section 11, Deductions for services rendered

Section 7, Deductions which may be made from wages

Section 2, Definitions.

Section 24, Delegation of powers

Section 25, Display by notice of abstracts of the Act

Section 14A, Facilities to be afforded to Inspectors

Section 8, Fines

Section 4, Fixation of wage-periods

Section 14, Inspectors