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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Payment of Wages Rules, 1962

(3)Any person who succeeds the pay-master shall take charge of all the registers required lo be preserved under clause (a) of sub-rule (1) of Rule 6 and if any such register it not available he shall immediately make a report to the Inspector.