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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(3) in The Bihar Motor Transport Workers Rules, 1962

(3)Every employer shall maintain a Register of compensatory holidays in Form No. - VI, which shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.Chapter-VI Wages and Leave