Section 67(2)(c) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(2)(c) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(c)Signature or thumb impression of every worker on the Register of Wages or Wages-cum-Muster Roll, as the case may be, shall be obtained and the entries therein, shall be authenticated by the initials of the contractor or his representative, duly certified by the authorised representative of the principal employer as required by Rule 62.

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State of Tripura - Subsection

Section 67(2)(c) in Tripura Contract Labour (Regulation and Abolition) Rules 1978