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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(c) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(c)Register of deduction, register of fines and register of advances-register of deduction for damage or loss, register of fines and register of advances shall be maintained by every contractor in Forms XIX, XX and XXI respectively.