Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Uttar Pradesh - Subsection Section 80(3) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975 (3)All the registers and other records shall be preserved in original for a period of three calendar years from the date of last entry therein.
