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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(1)A Committee or the Board may summon any person to appear as a witness in the course of any enquiry. Such summons may require a witness to appear before it on a date specified therein and require to produce any books, papers or other documents and things in his possession or under his control relating in any manner to the enquiry.