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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1) in The Kerala Minimum Wages Rules, 1958

(1)An application under Sub-section (2) of Section 20 or Sub-section (1) of Section 21, by or on behalf of an employed person or group of employed person shall be made in duplicate in Form VII, VIIA or VIII as the case may be, one copy of which shall bear the prescribed court fee.