LexSection 27 — Proportionate reduction in bonus in certain cases.
The Code on Wages, 2019
Where an employee has not worked for all the working days in an accounting year, the minimum bonus under sub-section (1) of section 26, if such bonus is higher than eight and one third per cent. of the salary or wage of the days such employee has worked in that accounting year, shall be proportionately reduced.Open in Lexace · Ask the AI about this section