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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(i) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(i)The Secretary shall be the Chief Executive Officer of the Committee or the Board, as the case may be. He may attend the meetings of such Committee, or Board but shall not be entitled to vote at such meetings, unless he happens to be a member of the Committee or the Board.