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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(3)Notwithstanding anything contained in sub-rule (1) or (2) the Government may, after considering opinion of the Committee or the Board, as the case may be, order that a member shall not cease to be so merely because of his failure to attend three consecutive meetings.