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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2)(iii) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(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.