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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Minimum Wages (Central) Rules, 1950

(3)Where there are more than one pleaders or more than one applicants or opponents the Authority may, subject as aforesaid, award to the successful party or parties such costs as it may deem proper.