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State of Bihar - Section

Section 7 in The Bihar Minimum Wages Rules, 1951

7. Eligibility for re-nomination of the Members of the Committee and the Board.

- An outgoing Member shall be eligible for re-nomination for the membership of the Committee, [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or the Board of which he was a member.