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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(c) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(c)total attendance/unit of work done (in respect of piece-rated migrant workman)/total wages earned/deductions, if any made/net amount paid the signature of contractor or his duly authorised representative with date; and (These entries shall be made separately in respect of each wage period within three days from the date of payment.)