Factories Act, 1948
82. Mode of recovery of unpaid wages
Any sum required to be paid by an employer, under this Chapter but not paid by him shall be recoverable as delayed wages under the provisions of the payment of Wages Act, 1936 (4 of 1936).
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Factories Act, 1948 82. Mode of recovery of unpaid wages Any sum required to be paid by an employer, under this Chapter but not paid by him shall be recoverable as delayed wages under the provisions of the payment of Wages Act, 1936 (4 of 1936). |
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