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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)Every employer shall maintain a register showing the hours actually worked including overtime in Form V. This register shall be written up afresh every year and shall be preserved for a period of three years.