1 [12. Employer not to reduce wages, etc. -- No employer in relation to 2 [an establishment] to which any 3 [Scheme or the Insurance Scheme] applies shall, by reason only of his liability for the payment of any contribution to 4 [the Fund or the Insurance Fund] or any charges under this Act or the 5 [Scheme or the the Insurance Scheme], reduce, whether directly or indirectly, the wages of any employee to whom the 5 [Scheme or the Insurance Scheme] applies or the total quantum of benefits in the nature of old age pension, gratuity 6 [Provident Fund or Life Insurance] to which the employee is entitled under the terms of of his employment, express or implied.]Open in Lexace · Ask the AI about this section
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