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[Cites 0, Cited by 6] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Contract Labour (Regulation and Abolition) Act, 1970

(1)Every principal employer and every contractor shall maintain such registers and records giving such particulars of contract labour employed, the nature of work performed by the contract labour, the rates of wages paid to the contract labour and such other particulars in such form as may be prescribed.