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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1) in The Kerala Minimum Wages Rules, 1958

(1)A Committee or the Board may summon any person to appear as a witness in the course of an enquiry. Such summons may require a witness to appear before it on a date specified therein and to produce any boob, papers or other documents and things in his possession or under his control relating in any manner to the enquiry.