Section 17 in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988

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Union of India - Section

Section 17 in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988

17. Bonus*

(a)Number of employees eligible for bonus :

(b)Percentage of bonus declared and number of employees who were paid bonus:

(c)Amount payable as bonus :

(d)Total amount of bonus actually paid and date of payment :

*Delete, if not applicable.Signature of the Manager/Employerwith full name in capital letters.Place:Date:Annexure I*

Name and address of the Contractor	Period of contract From to	Nature of work	Maximum number of workers employed by eachcontractor	Number of days worked	Number of mandays worked
1	2	3	4	5	6

*Delete, if not applicable.Annexure II(See Item No. 6)

Serial Number	Name of the employee/worker	Date of employment	Permanent address
1	2	3	4

Form II[See section 4(1)]Register of Persons Employed-cum-Employment CardName of the establishment, address, telephone number, FAX number and e-mail address_____________________________________________Location of work_________________________________________________________Name and address of principal employer if the employer is a contractor_______________________________________

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Union of India - Section

Section 17 in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988

17. Bonus*