Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31A] [Entire Act] State of Madhya Pradesh - Subsection Section 31A(2) in The Minimum Wages (Madhya Pradesh) Rules, 1958 (2)The card shall be in the custody of such employee during the month and thereafter shall be returned to the employer who shall preserve it for a period of next twenty-four months.
