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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(i) in The Bihar Minimum Wages Rules, 1951

(i)The Secretary shall be the Chief Executive Officer of the Committee, [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or Board, as the case may be. He may attend the meetings of such Committee, [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or Board but shall not be entitled to vote at such meetings.