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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Union of India - Subsection Section 32(4) in The Minimum Wages (Central) Rules, 1950 (4)The applicant estimates the value of relief sought by him on each account as under :(a)Rs...............(b)Rs...............(c)Rs...............Total Rs.............
