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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in The Kerala Minimum Wages Rules, 1958

(1)The proceedings of each meeting showing inter alia the names of the members present there at shall be forwarded to the Government as soon after the meeting as possible and in any case, not less than seven days before the next meeting.