Section 23(1)(c) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

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

State of Uttar Pradesh - Subsection

Section 23(1)(c) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

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

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State of Uttar Pradesh - Subsection

Section 23(1)(c) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983