Section 32(7) in The Minimum Wages (Central) Rules, 1950
(7)The applicant does solemnly declare that the facts stated in this applicant are true to the best of his knowledge, belief and information.Dated.....................................................................................................................................Signature or thumb-impression of the employed Person,or legal practitioner, or official of a registered trade union duly authorised.]*Delete the portions not required.[Form VI - A] [Substituted by G.S.R. 1301, dated 28-10-1960.]Form Of Group Aplication Under Section 21(1)In the Court of the Authority appointed under the Minimum Wages Act, 1948,for.................................................areaApplication No......................................of 20.......................ApplicantsBetween A,B,C and (State the number)...........other;.............. (through...........a legal practitioner/an official of which is a registered trade union).Address.............................................................................................................................................................. andX, Y, Z ....................................................................................................................................................opposite partyAddress.......................................................................................................................................................................The application states as follows :
