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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in The Bihar Minimum Wages Rules, 1951

(1)A Member of the Committee [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or the Board other than the Chairman may, by giving notice in writing to the Chairman, resign his membership.