Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958 (1)If a member of the Committee, or the Board fails to attend three consecutive meetings, shall, subject to the provisions of sub-rule (2), cease to be a member thereof.
