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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(1) in The Goa Labour Welfare Fund Rules, 1990

(1)Every employer of an establishment shall maintain and preserve for a period of 10 years -
(a)a register of wages in form 'D'.
(b)a consolidated register of unclaimed wages and fines in Form 'E'.
However, in case pending before the appellate authorities the record shall be preserved till the cases are finally disposed.