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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(3) in The M.P. Motor Transport Workers Rules, 1963

(3)Every employer shall maintain a register of compensatory holidays in Form VI, which shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.