Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 18 in The Minimum Wages (Madhya Pradesh) Rules, 1958

18. Proceedings of the meeting.

(1)The proceedings of each meeting showing inter alia the names of the members present thereat shall be forwarded to each member and to the Government as soon after the meeting as possible and in any case, not less than seven days before the next meeting.
(2)The proceedings of each meeting shall be confirmed with such modifications, if any, as may be considered necessary at the next meeting.