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

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Maternity Benefit Rules, 1954

(1)The Inspector may within the area for which he is appointed examine the muster roll maintained under Rule 3 and shall have power to make such enquiries and to require the production of such papers or documents he considers necessary for the purpose of ascertaining whether the provisions of these rules are properly carried out in any factory or not.