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 Kerala - Subsection Section 2(e) in The Kerala Minimum Wages Rules, 1958 (e)'Committee' means a Committee appointed under clause (a) of Sub-section (1) of Section 5 and includes a subcommittee appointed under that Section;
