Section 43(2)(j) in The Plantations Labour Act, 1951

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Union of India - Subsection

Section 43(2)(j) in The Plantations Labour Act, 1951

(j)the registers which should be maintained by employers and the returns, whether occasional or periodical, as in the opinion of the State Government may be required for the purposes of this Act; [*] [ The word " and" omitted by Act 58 of 1981, Section 14 (w.e.f. 26.1.1982).]

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Union of India - Subsection

Section 43(2)(j) in The Plantations Labour Act, 1951