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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(e) in The Minimum Wages (Madhya Pradesh) Rules, 1958 (e)"Committee" means a committee appointed under clause (a) of sub-section (1) of Section 5 and includes a sub-committee appointed under that section;
