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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2)(iii) in The Punjab Minimum Wages Rules, 1950

(iii)pleader's fees to the extent of ten rupees; provided that the Authority in any proceeding may reduce the fees to a sum not less than five rupees or for reasons to be recorded in writing increase it to a sum not exceeding twenty-five rupees.