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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(c) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(c)total attendance/unit of work done (in respect of piece rated migrant workman) total wages earned/deductions, if any, made/ net amount paid and signature of contractor or his duly authorised representative with date; and these entries shall be made separately in respect of each wage period within three days from the date of payment;