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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(3)Resignations tendered under sub-rule (1) or (2) shall take effect from the date of communication of its acceptance or on the expiry of 30 days from the date of resignation, whichever is earlier.