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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(4) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(4)All the registers, records and notices maintained under the Act or rules shall be produced on demand before the Inspector or Labour Commissioner or any other authority under the Act or any person authorised in that behalf by the State Government.