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State of Maharashtra - Section

Section 108 in Maharashtra Factories Rules, 1963

108. Notice to Inspector of lay-off.

- The manager shall give, as soon as possible, a notice to the Inspector of every case of lay- off of workers by agreement or contract or as permissible under the standing orders, giving the number of such workers and the reasons for the lay-off. Entries to this effect shall be made in the Leave with Wages Register and the Leave Book in respect of each worker concerned.