Section 22(1)(iv) in The Industrial Employment (Standing Orders) Central Rules, 1946

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Union of India - Subsection

Section 22(1)(iv) in The Industrial Employment (Standing Orders) Central Rules, 1946

(iv)Record of age.-(a) Every workman shall indicate his exact date of birth to the employer or the officer authorised by him in this behalf, at the time of entering service of the establishment. The employer or the officer authorised by him in this behalf may before the date of birth of a workman is entered in his service card, require him to supply:

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Union of India - Subsection

Section 22(1)(iv) in The Industrial Employment (Standing Orders) Central Rules, 1946