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NCT Delhi - Section

Section 17 in The Delhi Minimum Wages Rules, 1950

17. Proceedings of the Meeting.

(1)The proceedings of each meeting showing inter alia the names of tire members present threat shall be forwarded to each member and to the State Government as soon after the meeting as possible and in any case, not less than seven days.
(2)The proceedings of each meeting shall be confirmed with such modifications, if any, as may be considered necessary at the next meeting.