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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2)(iii) in The Rajasthan Minimum Wages Rules, 1959

(iii)pleader's fees to the extent of ten rupees provided that the Authority in any proceeding may reduce the fees to a sum not less than five rupees or for reasons to be recorded, in writing increase it to a sum not exceeding twenty five rupees.