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

State of Madhya Pradesh - Subsection

Section 23(1)(c) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(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).