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State of Madhya Pradesh - Section

Section 96 in The M.P. Factories Rules, 1962

96. Register of adult workers.

(1)The register of adult workers shall be in Form No. 14.
(2)The Manager shall be responsible for production, on demand, of the register, irrespective of the fact whether he is present or not during an inspection.
(3)The register shall be preserved for three years after the close of the year to which it relates.Rules 97 to 99 prescribed under Section 64