Section 3(1)(ii) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

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Union of India - Subsection

Section 3(1)(ii) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

(ii)three persons nominated by the Central Government from among the officers of each of the Ministries of Home Affairs, Labour and Employment and Information and Broadcasting,

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Union of India - Subsection

Section 3(1)(ii) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958