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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(3) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(3)Where there are more than one pleader or more than one applicant or opponent the Authority may, subject to as aforesaid, award to the successful party or parties such costs as it may deem proper.