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Union of India - Section

Section 25D in The Industrial Disputes Act, 1947

25D. Duty of an employer to maintain muster-rolls of workmen.

- Notwithstanding that workmen in any industrial establishment have been laid-off, it shall be the duty of every employer to maintain for the purposes of this Chapter a muster-roll, and to provide for the making of entries therein by workmen who may present themselves for work at the establishment at the appointed time during normal working hours.