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State of Bihar - Section

Section 17 in The Bihar Minimum Wages Rules, 1951

17. Proceedings of the meetings.

(1)The proceedings of each meeting showing inter alia the names of the members present there shall be forwarded to each member and to the State Government as soon after the meeting as possible and in any case, not less than seven days before the next meeting.
(2)The proceeding of each meeting shall be confirmed with such modifications, if any, as may be considered necessary at the next meeting.