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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(1) in The Punjab Minimum Wages Rules, 1950

(1)If an application under sub-section (2) of section 20 or section 21 is entertained, the authority shall serve upon the employer by registered post a notice in Form IX to appear before him on a specified date with all relevant documents and witnesses, if any, and shall inform the applicant of the date so specified.