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

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Union of India - Subsection

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

(vii)one member each, who shall be Principal Secretary or Secretary or Commissioner of the State Labour Department representing the region, to the extent possible, being taken in rotation, on every re-constitution of the Board.

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Union of India - Subsection

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