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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2)(i) in The Kerala Minimum Wages Rules, 1958

(i)The Secretary shall be the Chief Executive Officer of the Committee, or the Board, as the case may be. He may attend the meetings of such Committee, or Board but shall not be entitled to vote at such meetings;