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 Kerala - Subsection Section 35(iii) in The Kerala Minimum Wages Rules, 1958 (iii)[ for every application made on behalf, or in respect of a number of employees one rupee per employee subject to an maximum of twenty rupees] [Inserted by Notification dated 17-5-1961.];
