Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 8 in The Minimum Wages (Madhya Pradesh) Rules, 1958 8. Eligibility for renomination of the members of the Committee and the Board. - An outgoing member shall be eligible for renomination for the membership of the Committee or the Board, of which he was a member.
