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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Minimum Wages (Central) Rules, 1950

(1)............................................................................................................Applicant,(through a legal practitioner/an official of a registered trade union).
Address...................................................................  
Versus
(1)......................................................................  
(2)...................................................................... ...................................................Opponent(s)
(3)............................................................  
Address.............................................................  
The applicant abovenamed states as follows :