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 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958 (1)The Authority, for reasons to be recorded in writing, may direct that the cost of any proceeding pending before it shall not follow the event.
