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] [Section 33] [Entire Act] State of Kerala - Subsection Section 33(2) in The Kerala Minimum Wages Rules, 1958 (2)If the employer or his respective fails to appear on the specified date, the Authority any hear and determine the application ex parte.
