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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(3) in The Kerala Minimum Wages Rules, 1958

(3)Every employer shall get the signature or the thumb impression of every person employed in the [register of wages] [Substituted by Notification dated 17-7-1965.] and wage slips at the time of payment of wages.