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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Jharkhand - Subsection

Section 88(1)(a) in Bihar Factories Rules, 1950

(a)when a worker is discharged or dismissed or when his service is otherwise terminated during the course of a year, the Manager shall give him an abstract of the Leave with Wages Register within a week of the date of discharge or dismissal or of termination of service, as the case may be;