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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(i) in The Punjab Minimum Wages Rules, 1950

(i)The Secretary shall be the Chief Executive Officer of the Committee [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board, as the case may be. He may attend the meeting of such committee, [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or Board, but shall not be entitled to vote at such meetings.