Section 29B(a) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(a)the employer may maintain the record of attendance, overtime work, account of wages, fines and deductions in respect of each employee in a combined register in Form "N" as prescribed by sub-rule (1) of Rule 20 of the Madhya Pradesh Shops and Establishment Rules, 1959, in place of registers and records required to be maintained in Forms I, II, IV V, XI and XII of these rules; or
