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55. Mode of recovery of unpaid wages.- Any sum required to be paid by the owner, agent or manager of a mine 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). 1. Subs. by Act 62 of 1959, s. 31, for "qualifications of managers" (w.e.f. 16-1-1960). 2. Subs. by s. 31, ibid., for clause (h) (w.e.f. 16-1-1960).    |
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