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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(4) in The U.P. Factories Rules, 1950

(4)
(a)The register shall be correctly maintained and entries made daily in respect of each worker working overtime and shall be preserved for a period of three years after the date of last entry.
(b)The register prescribed under sub-rule (1) shall be produced on demand by an Inspector irrespective of the fact whether the Manager was present in the factory or not during inspection.]