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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(v) in The Minimum Wages (Central Advisory Board) Rules, 2011

(v)one member who is or who has been a presiding officer of an Industrial Tribunal constituted under section 7A of the Industrial Disputes Act, 1947 or a Chairman of a Wage Board;