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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(2) in The Sikkim Labour Protection Act, 2005

(2)Every Principal Employer shall nominate a representative duly authorized by him to be present at the time of disbursement of wages by the Contractor and it shall be the duty of such representative to certify the amounts paid as wages in such manner as may be prescribed.