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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3)(ii) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(ii)in the case of an employer's organisation or a registered trade union of workers, by being delivered or sent by registered post to the Secretary or other principal officer of the organisation or union, as the case may be.