Section 78(2)(c) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(2)(c) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(c)Signature or thumb-impression of every worker on the register of wages or wage-cum-muster roll, as the case may be, shall be obtained and entries therein shall be authenticated by the initials of the contractor or his representative and duly certified by the authorised representative of the principal employer as required by rule 73.

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State of Uttar Pradesh - Subsection

Section 78(2)(c) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975