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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Motor Transport Workers Rules, 1963

(3)Every employer shall maintain a Register of compensatory holidays-in Form No. VI which shall be preserved for a period of three years after the last entry in it arid shall be produced before the Inspector on demand.CHAPTER-VI Wages and Leave