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

State of Rajasthan - Subsection

Section 30(1) in The Rajasthan Minimum Wages Rules, 1959

(1)If an application under sub-section (2) of section 20 or section 21 is entertained, the Authority shall serve upon the employer by registered post, a notice in Form IX to appear, before him on a specified date with all relevant documents and witnesses if any, and shall inform the applicant of the date so specified.