Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(vi) in The Minimum Wages (Central Advisory Board) Rules, 2011

(vi)two members, who shall be Chairman of the Advisory Board set-up by the State Governments, the States from different regions, to the extent possible, being taken in rotation on every re-constitution of the Board;