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State of Jharkhand - Section

Section 90 in Bihar Factories Rules, 1950

90. Notice to Inspector of involuntary unemployment.

- The Manager shall give, as soon as possible, a notice to the Inspector of every case of involuntary unemployment of workers, giving number of unemployed and the reason for their unemployment. Entries to this effect shall be made in the Leave with Wages Register and the Leave Book in respect of each worker concerned.