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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29B(b) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(b)the employer may use any other alternative form to avoid duplication of work, in lieu of any of the forms required to be maintained under these rules, with the previous approval of the Labour Commissioner which may be obtained by an individual employer or a group of employers or by an association of employers.]