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Payment of Wages Act, 1936 3. Responsibility for payment of wages Every employer shall be responsible for the payment to persons employed by him of all wages required to be paid under this Act: Provided that in the case of persons employed (otherwise than by a contractor) - (a) in factories if a person has been named as the manager of the factory under clause (f) of sub-section (1) of section 7 of the Factories Act 1948 (63 of 1948); (b) in industrial or other establishments if there is a person responsible to the employer for the supervision and control of the industrial or other establishments; (c) upon railways (otherwise than in factories) if the employer is the railway administration and the railway administration has nominated a person in this behalf for the local area concerned. The person so named the person so responsible to the employer or the person so nominated as the case may be shall also be responsible for such payment.    |
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