Section 34(4) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(4)An order passed under sub-rule (2) or sub-rule (3) may be set-aside on sufficient cause being shown by the defaulting party within one month of the date of the said order, and the application shall then be re-heard after service of notice on the opposite party on the date fixed for re-hearing, in the manner specified in sub-rule (1).
