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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(1)If an application under sub-section (2) of Section 20 or Section 21 is entertained, the authority shall serve upon the employer by registered post a notice in Form IX to appear before him on a specified date with all relevant documents and witness, if any, and shall inform the applicant of the date so specified.