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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(17) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(17)The accounts pertaining to the canteen shall be audited once every twelve months by registered accountants and Auditors :Provided that the Labour Commissioner may approve of any other person to audit the account, if he is satisfied that it is not feasible to appoint a registered Accountant and Auditor in view of the site or the location of the canteen.