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 4] [Entire Act] State of Odisha - Subsection Section 4(2) in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994 (2)The register shall be maintained on yearly basis but shall be retained by the employer for a period of three years, after the date of the last entry made therein.
