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State of Tripura - Section

Section 62 in Tripura Contract Labour (Regulation and Abolition) Rules 1978

62.

The authorised representatives of the principal employer shall record under his signature of certificate at the end of the entries in the Register of Wages or the Wage-cum-Roll, as the case may be, in the following form :"Certified that the amount shown in column No has been paid to the workmen concerned in my presence at...."